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P&H HC: Bail May Be Granted If Case Not Concluded in 60 Days from initiation of Prosecution Evidence - (22 Aug 2022)

CRIMINAL

Punjab and Haryana High Court has held that in terms of Section 437(6) of Code of Criminal Procedure (CrPC), bail ought to be granted where the trial in a case triable by Magistrate is not concluded within a period of 60 days after the first date fixed for the prosecution evidence.

Tags : PUNJAB AND HARYANA HIGH COURT   BAIL   PROSECUTION EVIDENCE  

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