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Allahabad HC: Long Period of Incarceration Can be Fresh Grounds for Bail - (31 Mar 2022)

CRIMINAL

Allahabad High Court has observed that if there is no possibility of concluding the trial in near future and the accused applicant has been in jail for a considerably long period then such a long period of incarceration may be considered as a fresh ground for the purpose of grant of bail.

Tags : ALLAHABAD HIGH COURT   LONG INCARCERATION   GRANT OF BAIL  

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