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SC: Court Must Consider Gravity of Offence and Its Impact on Society Before Granting Bail - (10 Jul 2023)

CRIMINAL

Supreme Court has held that while the relief of anticipatory bail is a crucial tool to prevent misuse of power of arrest and protects innocent individuals from harassment, the court must also consider the gravity of the offence, the impact on society, and the need for a fair and free investigation.

Tags : SUPREME COURT   BAIL   OFFENCE  

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