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P&H HC: Can't Approach HC U/S 438 CrPC After Rejection of Pre-Arrest Bail for Case Under SC/ST Act - (04 Jul 2022)

CRIMINAL

Punjab and Haryana High Court has held that once the plea for anticipatory bail under Section 438 CrPC is rejected by Sessions Court to accused under Scheduled Caste & Scheduled Tribes (SC/ST) Act, 1989, accused cannot invoked High Court's concurrent jurisdiction under Section 438 CrPC.

Tags : PUNJAB AND HARYANA HIGH COURT   ANTICIPATORY BAIL   SCHEDULED CASTE & SCHEDULED TRIBES  

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