Orissa HC: Date of Submission of Chargesheet is Only Relevant Date for Grant of Default Bail - (25 Apr 2022)
CRIMINAL
Orissa High Court has held that date of submission of chargesheet is the only relevant date that should be taken into consideration while granting default bail under Section 167(2) of the Code of Criminal Procedure, 1973. Date of preparation of chargesheet is immaterial unless it is produced before the Court on the same day.
Tags : ORISSA HIGH COURT DATE OF SUBMISSION OF CHARGESHEET GRANT OF DEFAULT BAIL
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