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Orissa HC: Remand Date to be Excluded From Calculation of Statutory Period for Granting Default Bail - (26 Apr 2022)

CRIMINAL

Orissa High Court has reiterated that while calculating the statutory period for granting default bail under Section 167(2) of the Code of Criminal Procedure, 1973, the date of remand has to be excluded. The court opined that the Law is no more res integra on this issue.

Tags : ORISSA HIGH COURT   STATUTORY PERIOD   DEFAULT BAIL   SECTION 167(2)   CODE OF CRIMINAL PROCEDURE   1973   RES INTEGRA  

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