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Bombay HC: Habitual Offenders Cannot be Released on Temporary Bail - (18 May 2020)

CRIMINAL

Bombay High Court has rejected the bail application filed by Mahesh B Patil, a former Bharatiya Janta Party Corporator, observing that habitual offenders like him do not deserve to be released on temporary bail as per the guidelines of the State High Power Committee.

Tags : BOMBAY HIGH COURT   HABITUAL OFFENDERS  

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