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SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail - (03 May 2024)

CRIMINAL

Supreme Court has observed that power to grant exemption from personal appearance under the Code of Criminal Procedure should not be read in a restrictive manner and the accused can be exempted from showing his personal appearance before the court, even before, the grant of bail.

Tags : SUPREME COURT   BAIL   CODE OF CRIMINAL PROCEDURE  

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