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SC: Default Bail Granted Erroneously Can Be Cancelled by High Court u/s 439(2) CrPC - (23 Nov 2020)

CRIMINAL

Supreme Court has observed that a 'default bail' illegally or erroneously granted under Section 167(2) of the Code of Criminal Procedure, 1973 (Cr.PC) can be cancelled under Section 439(2) Cr.PC.

Tags : SUPREME COURT   DEFAULT BAIL  

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