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J&K&L HC: Cannot Grant Pre-Arrest Bail in Case Registered Outside Court's Territorial Limits - (10 Jun 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that it has no jurisdiction to grant anticipatory bail in a case which has been registered with a police station which is situated outside the local limits of its jurisdiction under the Code of Criminal Procedure

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ANTICIPATORY BAIL  

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