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J&K&L HC: Charge-Sheet in Photostat Copies Cannot be Termed as Incomplete For Grant of Default Bail - (29 Jul 2022)

CRIMINAL

Jammu & Kashmir & Ladakh High Court has held that a charge-sheet even in the form of its photostat copies when placed on record cannot be termed as incomplete charge-sheet for grant of default bail, for the reason that their admissibility can be challenged during recording of evidence.

Tags : JAMMU & KASHMIR & LADAKH HIGH COURT   CHARGE-SHEET   BAIL  

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