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Supreme Court: Accused Deserves Parity With Discharged Co-Accused if Evidence is Not Stronger - (20 May 2026)

CRIMINAL

Supreme Court ruled that an accused cannot be singled out for prosecution when similarly placed co-accused have been discharged, especially if the evidence against the remaining accused is not stronger in quality, ensuring parity in treatment under law.

Tags : ACCUSED; PARITY; EVIDENCE  

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