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Allahabad HC: Apprehension of Death on Account of Pandemic Valid Ground for Anticipatory Bail - (12 May 2021)

CRIMINAL

Allahabad High Court has observed that apprehension of death on account of reasons like the present pandemic is a valid ground for grant of anticipatory bail, in view the inadequate medical facilities in the State, that may leave the accused persons unprotected from the threat to their life on account of arrest as per the normal procedure applicable in normal times.

Tags : ALLAHABAD HIGH COURT   VALID GROUND FOR ANTICIPATORY BAIL  

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