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Kerala HC: Not Mandatory to Hear Victim While Considering Rape Accused's Plea for Default Bail - (14 Sep 2020)

CRIMINAL

Kerala High Court has held that provision contained in Section 439(1A) of the Code of Criminal Procedure does not apply to an application for bail under Section 167(2) Code of Criminal Procedure, 1973.

Tags : KERALA HIGH COURT   PLEA FOR DEFAULT BAIL  

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