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Supreme Court Expresses Surprise That High Court Did Not Quash Police Summons to Advocate in Case - (03 Nov 2025)

CRIMINAL

In a Suo Motu case on arbitrary summoning of advocates, the Supreme Court criticized the Gujarat High Court for refusing to hear an advocate's plea, stating that as a Constitutional Court, the High Court’s refusal amounted to an abdication of its inherent powers.

Tags : QUASH   SUMMON   POLICE  

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