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Madras HC: Right to Default Bail Not Extinguished With Simultaneous Filing of Chargesheet - (20 Dec 2021)

Madras High Court has delved deep into the statutory provisions and precedents that determine the four corners of default bail under Section 167(2) of the Code of Criminal Procedure, 1973 and Section 36(A)(4) of Narcotic Drugs and Psychotropic Substances Act, 1985.

Tags : MADRAS HIGH COURT   SIMULTANEOUS FILING OF CHARGESHEET  

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