SC: Can’t Claim Default Bail When First Time Extension Not Challenged, Second Passed in his Presence - (13 Apr 2023)
CRIMINAL
Supreme Court has held that when two time extensions are granted by Court, second extension granted in the presence of accused, which are not challenged, thereafter, when the charge-sheet has been filed within the period of extension, the accused is not entitled to be released on default bail.
Tags : SUPREME COURT DEFAULT BAIL EXTENSION OF TIME
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