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Delhi HC: Judicial Officers Need Sensitization in Intricacies of Special Enactments - (30 May 2017)

Delhi High Court has rapped District and Sessions Judge, New Delhi & Additional Sessions Judge presiding over Special Court, over handling of Public Prosecutor’s report for extension of judicial custody of an accused under Maharashtra Control of Organized Crime Act, 1999 (MCOCA).

Tags : DELHI HIGH COURT   MAHARASHTRA CONTROL OF ORGANIZED CRIME ACT   1999  

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