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Del. HC: Filing Piece-Meal Charge-sheet for Defeating Right to Default Bail is Against Article 21 - (22 May 2023)

CRIMINAL

Delhi High Court has held that picking one aspect of the investigation and filing a piecemeal charge-sheet to defeat the applicant’s right to default bail, goes against the mandate of Article 21 of the Constitution.

Tags : DELHI HIGH COURT   DEFAULT BAIL   CONSTITUTION  

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