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Delhi HC: Because Co Accused Are Absconding Not Ground to Deny Benefit Under HPC Recommendations - (14 Jun 2021)

CRIMINAL

Delhi High Court has granted interim bail to an undertrial prisoner of 27 years of age for a period of 45 days, accused in a murder case, observing that merely because other co accused persons are absconding, cannot be a ground to deny benefit to an undertrial prisoner under the recommendations made by the High Powered Committee (HPC).

Tags : DELHI HIGH COURT   HIGH POWERED COMMITTEE RECOMMENDATIONS  

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