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P&H HC: Successive Anticipatory Bail Applications Without Substantive Change is 'Abuse of Process' - (13 Jun 2022)

CRIMINAL

Punjab and Haryana High Court has held that filing of successive applications for anticipatory bail by a person apprehending arrest, without substantial change in circumstances, amounts to an abuse of process of Court.

Tags : PUNJAB AND HARYANA HIGH COURT   ANTICIPATORY BAIL   ABUSE OF PROCESS  

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