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Ker HC: Bail Can't be Denied Only Because Accused Was Earlier Released on Bail by Incompetent Court - (07 Sep 2022)

CRIMINAL

Kerala High Court while granting bail to a man accused electrocuting his wife to death has held that merely because he was earlier released on bail by a court of incompetent jurisdiction would not be a reason to keep him in custody.

Tags : KERALA HIGH COURT   BAIL   CUSTODY  

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