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SC Sets Aside HC's Bail Condition That District Magistrate Should Take Over Jauhar University Land - (25 Jul 2022)

CRIMINAL

Supreme Court while setting aside a bail condition imposed by the Allahabad High Court to seal the premises of Mohammad Ali Jauhar University at Rampur while granting bail to Samajwadi party leader Azam Khan, has criticized the trend of High Courts passing irrelevant orders while considering Bail.

Tags : SUPREME COURT   BAIL CONDITION   ALLAHABAD HIGH COURT  

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