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SC Sets Aside Bail Condition to Furnish Bank Guarantee - (14 Jun 2023)

CRIMINAL

Supreme Court has set aside a bail condition imposed by High Court to furnish Bank Guarantee worth Rs. 2 Crore by the accused and modified the same by directing accused to deposit a bail bond of Rs. 5 Lakhs instead.

Tags : SUPREME COURT   BANK GUARANTEE   BAIL BOND  

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