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SC: Bail Application Filed Through Advocate Not to be Considered Appearance of Absconding Accused - (18 Mar 2024)

CRIMINAL

Supreme Court has held that filing of an anticipatory bail through an advocate would not and could not be treated as an appearance before a court by a person against whom proceedings under Sections 82 and 83 of the Code of Criminal Procedure, 1973 are instituted.

Tags : SUPREME COURT   SECTION 82 OF CRPC   SECTION 83 OF CRPC   BAIL APPLICATION   ABSCONDING ACCUSED  

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