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Bombay HC: Benefit Under Section 436-A of CrPC Can be Extended to Undertrials Only - (02 Sep 2020)

CRIMINAL

Bombay High Court has held that the benefit under Section 436-A of the Code of Criminal Procedure, 1973 (CrPC) can be extended to an undertrial prisoner only, not a convict who has challenged his conviction under Section 374 of CrPC.

Tags : BOMBAY HIGH COURT   BENEFIT UNDER SECTION 436-A OF CRPC  

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