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Kerala HC: Orders Barring Disclosure of Witness Statements Must State Reasons For Each Witness - (09 Feb 2026)

CRIMINAL

Kerala HC clarified that under Section 44 of the UAPA, any order barring disclosure of witness statements must examine each witness individually and record reasons, while hearing a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita challenging Special Court orders for NIA cases.

Tags : ORDERS   WITNESS STATEMENTS   REASONS  

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