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SC: Can’t Cancel Bail Merely for Any Perceived Indiscipline by Accused Before Granting Bail - (15 Nov 2022)

CRIMINAL

Supreme Court while observing that cancellation of bail can’t be ordered merely for any perceived indiscipline on the part of accused before granting bail, has held that Section 439(2) CrPC is envisaged only in cases where liberty of accused is going to affect the requirements of a proper trial.

Tags : SUPREME COURT   BAIL   PROPER TRIAL  

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