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Supreme Court: Section 311 CrPC Should be Invoked Sparingly, Only When Evidence is Vital - (22 Dec 2025)

CRIMINAL

Supreme Court set aside the Gujarat High Court’s order permitting the prosecution to recall an 11-year-old witness under Section 311 CrPC, holding that the provision should be used sparingly and only when the evidence is indispensable for ascertaining the truth.

Tags : INVOKED   EVIDENCE   PROSECUTION  

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