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Allahabad HC: Indefeasible Right To Default Bail If Chargesheet Not Filed Within Stipulated Time - (11 Nov 2021)

CRIMINAL

Allahabad High Court has observed that an accused has an indefeasible right to 'default bail' under proviso to section 167(2) of the Code of Criminal Procedure, 1973 if the charge sheet isn't filed within the stipulated time.

Tags : ALLAHABAD HIGH COURT   INDEFEASIBLE RIGHT TO DEFAULT BAIL  

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