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P&H HC Directs to Issue Appropriate Directions to Judicial Officers on Manner of Reflecting Facts - (12 Jul 2021)

CRIMINAL

Punjab & Haryana High Court has directed the Director, Chandigarh Judicial Academy to issue appropriate directions to the judicial officers on the manner in which the facts in the FIR need to be reflected in the Bail order, before an opinion whether bail/anticipatory bail is to be granted or declined is formed.

Tags : PUNJAB AND HARYANA HIGH COURT   DIRECTIONS TO JUDICIAL OFFICERS ON MANNER OF REFLECTING FACTS  

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