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Allahabad HC: Right to File Bail Plea Sans Delay & Access to Legal Aid Intertwined - (15 Sep 2022)

CRIMINAL

Allahabad High Court while emphasizing that right to file bail without delay and access to legal aid of an eligible prisoner are intertwined has suggested some significant positive measures so as to overcome delay in filing of bail pleas by under-trial prisoners in absence of proper legal aid.

Tags : ALLAHABAD HIGH COURT   BAIL   UNDER-TRIAL  

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