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Guidelines issued for amending the Criminal Manuals for removing inadequacies and deficiencies in criminal trials

Supreme Court: Taking Suo Motu cognizance in respect of inadequacies and deficiencies in criminal trials, the bench of S.A. Bobde and L. Nageswara Rao, JJ issued notices to the Registrars General of all the High Courts, and the Chief Secretaries/the Administrators and the Advocates-General/Senior Standing Counsel of all the States/Union Territories, so that general consensus can be arrived at on the need to amend the relevant Rules of Practice/ Criminal Manuals to bring about uniform best practices across the country.

The Court also specified the below mentioned areas to be considered to achieve the said goal:

[IN RE: TO ISSUE CERTAIN GUIDELINES REGARDING INADEQUACIES AND DEFICIENCIES IN CRIMINAL TRIALS, 2017 SCC OnLine SC 298, order dated 30.03.2017]

 

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