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SERVICE - Amended SC-ST Act Doesn't Limit Court's Jurisdiction to Grant Anticipatory Bail: Calcutta HC - (01 Mar 2019)

SERVICE

Calcutta High Court has granted anticipatory bail to a journalist who was charged under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and observed that amended SC-ST Act does not limit court's jurisdiction to grant anticipatory bail in cases where no Offence is made out.

Tags : CALCUTTA HIGH COURT   AMENDED SC-ST ACT DOESN'T LIMIT COURT'S JURISDICTION TO GRANT ANTICIPATORY BAIL  

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