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SC to Courts: Don’t Grant Bail in Cheating Cases Merely Because Accused Agreed to Deposit Money - (05 Jul 2023)

CRIMINAL

Supreme Court has reminded High Court and Trial Courts to not follow the practice of directing deposit of amount as a condition for granting anticipatory bail for the offence of cheating under Section 420 IPC, and observed that such a practice converts the cases into process for recovery of money.

Tags : SUPREME COURT   CHEATING   BAIL  

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