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P &H HC: Unfavourable Orders Cannot Justify Trial Transfer; Courts Must Prevent Forum Hunting - (03 Feb 2026)

CRIMINAL

Punjab & Haryana High Court held that judicial error is not the same as bias, and an unfavourable order, even if later overturned, does not automatically establish prejudice or justify transfer of trial, emphasizing the need to curb forum shopping and protect judicial integrity.

Tags : UNFAVOURABLE ORDERS   TRIAL   TRANSFER  

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