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Uttarakhand HC: Anticipatory Bail Pleas Allowed for Category A Offences as per Satender Antil Case - (28 Aug 2023)

CRIMINAL

Uttarakhand High Court has by 2:1 majority held that Satender Kumar Antil v. CBI (MANU/SC/0851/2022) doesn’t mention that anticipatory bail applications shall not be entertained for offences falling under category ‘A’.

Tags : UTTARAKHAND HIGH COURT   ANTICIPATORY BAIL   CATEGORY A  

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