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Supreme Court Explains Four-Step Test to Quash Criminal Cases Using Defence Material - (12 Aug 2026)

CRIMINAL

Supreme Court held that criminal proceedings may be quashed at the pre-trial stage in exceptional cases based on unimpeachable defence material or official records showing that continuing the prosecution would amount to an abuse of the court’s process.

Tags : FOUR-STEP TEST; CRIMINAL CASES; DEFENCE MATERIAL  

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