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Allahabad HC: Non Grant of Anticipatory Bail After IO Submitted Charge Sheet Not in Public Interest - (07 Apr 2021)

CRIMINAL

Allahabad High Court has observed that non grant of anticipatory bail to an accused only on the ground that charge-sheet has been submitted by the Investigating Officer or cognizance has been taken by the Court against him under Section 204 of Code of Criminal Procedure, 1973 without considering the prima facie veracity of the same, will "not be in the larger interest of justice."

Tags : ALLAHABAD HIGH COURT   NON GRANT OF ANTICIPATORY BAIL  

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