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J&K&L HC: Person Absconding And Evading Execution of Warrant Not Entitled to Anticipatory Bail - (06 Jul 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that a person against whom a warrant who is absconding and evading the execution of a warrant, is not entitled to the concession of anticipatory bail.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ANTICIPATORY BAIL   ABSCONDING  

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