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SC: Default Bail Can be Cancelled Based on Reasons Made Out in Chargesheet - (17 Jan 2023)

CRIMINAL

Supreme Court has held that if special reasons are made out from the chargesheet and the chargesheet reveals commission of non-bailable crime, default bail granted to an accused under proviso to Section 167(2) CrPC can be cancelled.

Tags : SUPREME COURT   DEFAULT BAIL   NON-BAILABLE OFFENCE   CHARGESHEET  

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