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Orissa HC: Bail Granted U/S 436 Can only be Cancelled U/S 439(2) CrPC by HC or Sessions Court - (24 Jul 2023)

CRIMINAL

Orissa High Court has held that Section 436 CrPC itself does not contain any provision for cancellation of bail, however, Section 439(2) of CrPC appears to be only the provision conferring such power, but only on the High Court or Court of Session.

Tags : ORISSA HIGH COURT   BAIL   CANCEL  

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