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Del. HC Seeks Explanation from Trial Court for Passing Non-Reasoned Bail Order in POCSO Case - (01 Sep 2023)

CRIMINAL

Delhi High Court while directing Registry to seek an explanation from a trial court judge for passing a non-reasoned order granting bail to a POCSO accused, has opined that the impugned order is unreasonable, cryptic, ambiguous and against the settled proposition of law.

Tags : DELHI HIGH COURT   BAIL ORDER   POCSO   NON-REASONED  

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