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Tripura HC: Non-Placing and Non-Consideration of Bail Orders Vitiates Subjective Decision - (21 Mar 2022)

CRIMINAL

Tripura High Court has observed that non-placing and non-consideration of bail orders, wherein bail had been granted to detenu in cases referred to in the detention order, vitiates the subjective decision of the detaining authority, and on this ground, the detention order can be set aside by the Court.

Tags : TRIPURA HIGH COURT   NON-PLACING AND NON-CONSIDERATION OF BAIL ORDERS  

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