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Del HC: Prosecution Can’t Only Recite from Complaint to Oppose Bail in Cases With Add. Conditions - (03 May 2023)

CRIMINAL

Delhi High Court has observed that prosecution can’t only recite from complaint while opposing bail plea, he would have to establish foundational facts sufficiently to dislodge presumption of innocence, and it is only then that onus of satisfying stringent twin-conditions would shift onto accused.

Tags : DELHI HIGH COURT   PROSECUTION   BAIL   TWIN CONDITION  

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