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Karnataka HC: Courts Cannot Evade Application for Anticipatory Bail - (28 Jun 2021)

CRIMINAL

Karnataka High Court has said that the apprehension of arrest always does exist even after issuance of notice of appearance under Section 41A of the Code of Criminal Procedure, 1973 and under such circumstance the Courts cannot evade an application for anticipatory bail under Section 438 of the Code of Criminal Procedure.

Tags : KARNATAKA HIGH COURT   APPLICATION FOR ANTICIPATORY BAIL  

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