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SC Stays MPHC Order Asking Trial Court to Provide Reason for Granting Bail - (27 Feb 2023)

CRIMINAL

Supreme Court has stayed Madhya Pradesh High Court’s order which had directed a trial court judge to provide justification for granting bail to an accused and observed that such orders of the High Court seriously affect the independence of the district judiciary in considering bail applications.

Tags : SUPREME COURT   MADHYA PRADESH HIGH COURT   BAIL  

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