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P&H HC: Other Cases Registered Can’t be Sole Reason for Refusing Bail - (31 Mar 2023)

CRIMINAL

Punjab and Haryana High Court while granting bail to retired army personnel, has observed that mere registration of other cases against the petitioner could not be taken as the sole material consideration for denying him bail.

Tags : PUNJAB AND HARYANA HIGH COURT   BAIL   GROUNDS  

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