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Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial - (22 Jul 2026)

CRIMINAL

SC reaffirmed that constitutional safeguards & right to fair trial remain inviolable even in terrorism cases. It observed that while attacks on innocent civilians evoke fear & public outrage, such prosecutions demand stricter adherence to constitutional principles, not relaxation of legal standards.

Tags : TERROR CASE; RIGHT TO FAIR TRIAL; CONSTITUTIONAL PRINCIPLES  

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