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SC to All Courts: Defer Applications for Default Bail Based on 'Ritu Chhabaria' Judgment - (02 May 2023)

CRIMINAL

Supreme Court while agreeing to constitute 3 judge bench to consider Centre’s plea to recall judgment in Ritu Chhabaria v. UOI [MANU/SC/0459/2023] has directed all Court’s that any application seeking default bail on the basis of Chhabaria judgment should be deferred to a date after May 4.

Tags : SUPREME COURT   RITU CHHABARIA CASE   DEFAULT BAIL  

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