Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Anticipatory Bail Can be Given Till Completion of Trial - (30 Jan 2020)

CRIMINAL

Supreme Court has held that the discretionary power of Courts to grant anticipatory bail cannot be curtailed and such protection can extend till the end of the trial. The Court has further held that anticipatory bail should not invariably be limited to a fixed period unless there are any special or peculiar features necessitating the Court to limit the tenure of anticipatory bail.

Tags : SUPREME COURT   ANTICIPATORY BAIL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved