SC: If Order Granting Bail Bereft of Relevant Reasons, Entitled to be Assailed Before Higher Forum - (24 Dec 2021)
Supreme Court has held that if an order granting bail was bereft of relevant reasons then the same would entitle the prosecution or the informant to assail it before a higher forum. The Court has clarified that though elaborate reasons are not required to be assigned while granting bail, a cryptic order devoid of any reasoning is a blatant violation of the principles of natural justice.
Tags : SUPREME COURT ORDER GRANTING BAIL BEREFT OF RELEVANT REASONS
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