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J&K&L HC: Pre-Arrest Bail Not Maintainable by Person Already Under Constructive Custody - (18 Jul 2022)

CRIMINAL

Jammu & Kashmir & Ladakh High Court has held that a person released on bail is already construed to be the in constructive custody and if the law requires him to come back to custody for specified reasons, the application for anticipatory bail will not lie.

Tags : JAMMU & KASHMIR & LADAKH HIGH COURT   CONSTRUCTIVE CUSTODY   BAIL  

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