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SC: Restraining Politician From Political Activities As Bail Condition Violates Fundamental Rights - (26 Mar 2024)

CRIMINAL

Supreme Court while overturning a bail condition imposed by the Orissa HC, which prohibited a politician from participating in political activities has ruled that restraining politician from engaging in political activities as a condition for granting bail would violate fundamental rights.

Tags : SUPREME COURT   ORISSA HC   BAIL   FUNDAMENTAL RIGHTS  

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