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SC: Need of Custodial Trial Not Relevant Aspect While Considering Bail Application U/S 439 CrPC - (18 Nov 2022)

CRIMINAL

Supreme Court while setting aside bail granted to a rape accused has held that 'need of custodial trial' is not a relevant aspect while considering a bail application under Section 439 CrPC.

Tags : SUPREME COURT   BAIL   CUSTODIAL TRIAL  

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