Guj HC: Delay Beyond 60 Days U/S 250 BNSS Does Not Extinguish an Accused’s Right to Seek Discharge - (10 Mar 2026)
CRIMINAL
Gujarat High Court held that under Section 250(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023, although a discharge application must be filed within 60 days of committal, delay beyond this period does not extinguish the accused’s right if sufficient cause for the delay is shown.
Tags : DELAY RIGHT TO SEEK DISCHARGE ACCUSED
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