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Gujarat HC: Not Mandatory to Hear Victim While Granting Bail in a Bailable Offence - (28 Aug 2020)

CRIMINAL

Gujarat High Court has held that Courts need not hear the complainant/victim during bail hearings for bailable offences under the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989.

Tags : GUJARAT HIGH COURT   BAILABLE OFFENCE  

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