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J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry - (11 Sep 2026)

CRIMINAL

Jammu & Kashmir and Ladakh High Court held that advocates cannot claim immunity from lawful police inquiries. As officers of the Court and persons versed in law, they are expected to assist investigating agencies when lawfully required to help uncover the truth.

Tags : ADVOCATE; POLICE INQUIRY; LAW  

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