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Delhi HC: Guilty Plea Doesn’t Bypass Double Jeopardy; Second Conviction for Same Offence Invalid - (30 Oct 2025)

CRIMINAL

Delhi High Court held that an accused’s guilty plea does not override the protection against double jeopardy, and a court cannot initiate a second prosecution for the same offence based solely on such a plea, as any subsequent conviction would be null and void.

Tags : DOUBLE JEOPARDY   CONVICTION   OFFENCE  

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