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Allahabad HC: Accused Must Apply for Bail in All Offences he is Wanted - (23 May 2023)

CRIMINAL

Allahabad High Court has held that no person can be permitted to apply for bail in part, that too firstly getting bail u/s 437 CrPC and later on taking recourse to Section 438 CrPC in the other sections. He has to apply for bail in all the sections he is wanted either u/s 437 CrPC or 438 CrPC.

Tags : ALLAHABAD HIGH COURT   BAIL   OFFENCES   CRPC  

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