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SC: Filing Incomplete Chargesheet Without Investigation Won’t Extinguish Right to Get Default Bail - (26 Apr 2023)

CRIMINAL

Supreme Court has held that if investigating agency files a chargesheet without completing investigation, the same would not extinguish the right of the accused to get default bail, and observed that Trial Court in such cases can’t continue to remand arrested person beyond maximum stipulated time.

Tags : SUPREME COURT   CHARGESHEET   DEFAULT BAIL  

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