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AP HC: Bail Granted Cannot be Cancelled if Vague Allegations Without Substantive Proof - (28 Feb 2022)

CRIMINAL

Andhra Pradesh High Court has ruled that the bail granted cannot be cancelled under Section 439(2) of Code of Criminal Procedure, 1973 if there are vague allegations against the accused without any substantive proof.

Tags : ANDHRA PRADESH HIGH COURT   GRANT OF BAIL  

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