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SC: Can’t Grant Bail Merely Because Accused is a Woman - (15 Dec 2023)

CRIMINAL

Supreme Court while observing that the first proviso of Section 45 of PMLA is not mandatory and benefit may be extended only after considering facts and circumstances of each case, has stated that merely because the accused is a woman, bail can’t be granted by giving her benefit under this section.

Tags : SUPREME COURT   BAIL   PMLA   WOMAN  

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