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Delhi HC: Undertrials Accused of Economic Offences Not Eligible for Interim Bail - (11 Aug 2020)

CRIMINAL

Delhi High Court has refused to quash decision of the High Powered Committee constituted to decongest the prisons whereby under trial prisoners accused of economic offences or against whom enquiry is being conducted by the Enforcement Directorate have been excluded from the purview of interim bail.

Tags : DELHI HIGH COURT   UNDERTRIALS ACCUSED OF ECONOMIC OFFENCES  

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