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Madras HC: Right to Default Bail u/s 167(2) CrPC Not Affected by SC Order Extending Limitation - (11 May 2020)

CRIMINAL

Madras High Court has held that the general order passed by the Supreme Court to extend the period of limitation for filing cases in view of the COVID-19 lockdown will not affect the right of an accused to default bail under Section 167(2) of the Code of Criminal Procedure, 1973.

Tags : MADRAS HIGH COURT   DEFAULT BAIL  

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