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Criminal Procedure Code (Uttar Pradesh Amendment) Bill, 2018 Re-introduced in Uttar Pradesh - (13 Jun 2019)

CRIMINAL

Uttar Pradesh Government has re-introduced the provision of anticipatory bail after almost 43 years. This has paved the way for the Accused to get advance bail in non-bailable offences. The provision was revoked in the State during the Emergency in 1976. It was removed from the Code of Criminal Procedure 1973 through the Code of Criminal Procedure (Uttar Pradesh Amendment) Bill, 1976.

Tags : CRIMINAL PROCEDURE CODE (UTTAR PRADESH AMENDMENT) BILL   2018   UTTAR PRADESH  

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