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SC: Practice of Seeking Pre-Deposit of Bank Guarantee for Grant of Bail is Unsustainable - (26 Apr 2023)

CRIMINAL

Supreme Court has held that the practice whereby pre-condition of furnishing bank guarantee is imposed on the accused by the Trial Court and the High Court while granting bail is unsustainable and bad.

Tags : SUPREME COURT   BANK GUARANTEE   BAIL   UNSUSTAINABLE  

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