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SC: Trial Courts Must Record that Free Legal Aid was Offered to Accused Before Witness Examination - (06 Feb 2026)

CRIMINAL

Supreme Court issued a significant direction to High Courts to instruct trial courts to inform accused persons of their right to free legal aid if they cannot afford a lawyer, and to formally record the accused’s response to such an offer.

Tags : TRIAL COURTS   LEGAL AID   WITNESS EXAMINATION  

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