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Ker. HC: Arbitrary Bail Condition for Default Bail Violates Article 21 - (05 Dec 2023)

CRIMINAL

Kerala High Court has held that arbitrary conditions imposed while granting statutory/default bail amount to infringement of the fundamental right of the detenue under Article 21 of the Constitution of India.

Tags : KERALA HIGH COURT   ARTICLE 21   BAIL CONDITION   DEFAULT BAIL  

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