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Bombay HC Grants Anticipatory Bail to Principal After Complainant Sought Extra Judicial Remedy - (09 Jun 2022)

CRIMINAL

Bombay High Court while granting anticipatory bail to the accused for an offence under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act stated that complainant seeking extra-judicial remedy by putting up banners asking for arrest of accused was uncalled for.

Tags : BOMBAY HIGH COURT   ANTICIPATORY BAIL   SC/ST ACT  

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