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Kerala HC: No Blanket Order Should be Passed Under S.438 CrPC to Prevent Arrest - (26 Oct 2020)

CRIMINAL

Kerala High Court has held that when no crime is registered against a person, it is not permissible to grant him/her anticipatory bail, on the reason that it would act as a blanket as against all sort of accusations which may arise in future against the said person.

Tags : KERALA HIGH COURT   BLANKET ORDER PREVENTING ARREST  

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