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Rajasthan HC: Anticipatory Bail Plea Not Maintainable If Accused Already in Custody - (26 Oct 2021)

CRIMINAL

Rajasthan High Court has held that the anticipatory bail application of a person, already in custody in connection to a criminal case, will not be maintainable with respect to another criminal case registered for commission of similar or different offences.

Tags : RAJASTHAN HIGH COURT   ANTICIPATORY BAIL PLEA  

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