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Telangana HC: E-Copies of Bail Orders Sufficient for Release; Certified Copies Not Necessary - (22 Nov 2021)

CRIMINAL

Telangana High Court has dispensed with the requirement of certified copies of bail orders observing that the indefeasible fundamental right of an accused to bail is not sufficient in itself unless the bail order is furnished within reasonable time. The Court has ruled that an order copy from the High Court's Website along with case details which are available in the case status information would suffice.

Tags : TELANGANA HIGH COURT   E-COPIES OF BAIL ORDERS  

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