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SC: HC Can Issue Protective Orders While Dismissing Anticipatory Bail in Exceptional Circumstances - (31 May 2021)

CRIMINAL

Supreme Court has observed that a High Court, while dismissing anticipatory bail applications, can issue protective orders only when there are exceptional circumstances. The Court has also observed that such orders should explain the reasons for issuing such protection.

Tags : SUPREME COURT   HIGH COURT   PROTECTIVE ORDERS  

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