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Del HC: Provision of Recall u/s 311 CrPC Ensures Justice, Not Multiple Chances to Negligent Litigant - (30 Oct 2025)

CRIMINAL

Delhi High Court ruled that the power to recall a witness under Section 311 CrPC aims to ensure a fair trial and the cause of justice, but it cannot be misused as a tactic to delay criminal proceedings or to give repeated opportunities to careless or negligent litigants.

Tags : RECALL   NEGLIGENT   LITIGANT  

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