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Ker. HC: Grounds for Bail Prescribed by Apex Court in Susantha Ghosh Case Not Exhaustive - (15 Mar 2023)

CRIMINAL

Kerala High Court while observing that grounds for bail prescribed by Supreme Court in Susanta Ghosh v. State of West Bengal (MANU/SC/0094/2012) are not exhaustive has laid down several other factors which also govern the grant of bail.

Tags : KERALA HIGH COURT   BAIL   SUSANTHA GHOSH CASE   FACTORS  

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