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SC: Can’t Grant Anticipatory Bail to Accused if Non-Bailable Warrant and Proclamation Pending - (15 Mar 2024)

CRIMINAL

Supreme Court has held that in cases where an accused against whom a non-bailable warrant is pending and the process of proclamation under Sections 82 or 83 of Code of Criminal Procedure, 1973 is issued, is not entitled to the relief of anticipatory bail.

Tags : SUPREME COURT   NON-BAILABLE WARRANT   SECTION 82 OF CRPC   SECTION 83 OF CRPC  

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