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P&H HC Grants Bail to Man Accused of Offence Prima Facie Less Serious Than Co-Accused - (19 Jan 2022)

CRIMINAL

Punjab and Haryana High Court has granted bail to a man who was accused in an offence less serious than that of the co-accused who have been granted the benefit of bail under Section 438 of Code of Criminal Procedure, 1973 (CrPC) and under S.439 CrPC, stating that if the accused is a first-time offender, then he deserves an opportunity to course-correct and the opportunity of bail cannot be denied to him.

Tags : PUNJAB AND HARYANA HIGH COURT   BAIL TO MAN ACCUSED OF OFFENCE  

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