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Supreme Court Explains Bail Orders Should Cite Specific Reasons for Being Granted or Refused - (06 Dec 2019)

CRIMINAL

Supreme Court has noted that Courts should give specific reasons while granting or denying bail as the issue concerns both the liberty of the Accused and ensuring that the offender does not obstruct the delivery of justice. The Court said that open justice is premised on the notion that it should not only be done, but should “manifestly and undoubtedly” be seen to be done and the duty of judges to give reasoned decisions lies at the heart of this commitment.

Tags : SUPREME COURT   BAIL  

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