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SC Stays Judgment Holding Apprehension of Death Due to Covid Valid Ground for Anticipatory Bail - (26 May 2021)

CRIMINAL

Supreme Court has stayed the Allahabad High Court Judgment which held that apprehension of death on account of reasons like the COVID pandemic is a valid ground for grant of anticipatory bail. The Court has ordered that this Allahabad High Court judgment should not be cited as a precedent for grant of anticipatory bail and that the Courts shall not rely on the observations in the High Court judgment while considering pre-arrest bail applications.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   GROUND FOR ANTICIPATORY BAIL  

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