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SC: Limited Anticipatory Bail can be Granted by HC/Sessions Court Even if FIR Filed in Another State - (20 Nov 2023)

CRIMINAL

Supreme Court has held that High Court/Session Court should grant limited anticipatory bail in the form of interim protection under section 438 of CrPC in the interest of justice with respect to FIR registered outside the territorial jurisdiction of the said court.

Tags : SUPREME COURT   ANTICIPATORY BAIL   FIR  

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