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SC: Giving Police Liberty to Seek Remand While Granting Anticipatory Bail Defeats Objective of Bail - (30 Jan 2024)

CRIMINAL

SC while expressing surprise at practice followed by Courts in Gujarat of giving police liberty to seek remand of accused even while granting anticipatory bail has remarked that such a practice would defeat the objective of granting anticipatory bail, nullifying the guarantee of personal liberty.

Tags : SUPREME COURT   ANTICIPATORY BAIL   REMAND   PERSONAL LIBERTY  

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