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Kerala HC Lifts Bail Condition Imposed on Former PWD Minister V.K. Ebrahim Kunju - (19 Jul 2021)

CRIMINAL

Kerala High Court has lifted the bail condition imposed on Former PWD Minister V.K Ebrahim Kunju to the effect that he cannot leave the jurisdictional limits of the Ernakulam district, observing that a person's liberty to move cannot be restrained indefinitely by any bail condition.

Tags : KERALA HIGH COURT   BAIL CONDITION IMPOSED ON FORMER PWD MINISTER V.K. EBRAHIM KUNJU  

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