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SC: Bail Conditions Should be Proportionate - (26 Jul 2022)

CRIMINAL

Supreme Court has held that the bail conditions imposed by the Courts, apart from bearing a nexus with the purpose of imposing them, ought to be proportional to the purpose, thus striking a balance between the liberty of the accused and the enforcement of criminal justice.

Tags : SUPREME COURT   BAIL CONDITION   CRIMINAL JUSTICE   LIBERTY  

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