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SC: Completed Trial can't be Remanded for Procedural Lapse Unless Prejudice is Proven - (25 Sep 2026)

BANKING

Supreme Court held that a completed trial under Section 138 of the NI Act cannot be remanded solely for procedural lapses in defence evidence without proven prejudice to the accused. It set aside the Kerala High Court’s order for a fresh trial, noting that the accused had raised no such grievance.

Tags : TRIAL; PREJUDICE; PROCEDURAL LAPSE  

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