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Andhra Pradesh HC: Issuance of Notice Won’t Act as Bar Against Anticipatory Bail Application - (01 Apr 2024)

CRIMINAL

Andhra Pradesh High Court has held that issuance of notice under Section 41 of the Code of Criminal Procedure, 1973 shall not have any bar on an application of anticipatory bail.

Tags : ANDHRA PRADESH HIGH COURT   ANTICIPATORY BAIL   ISSUANCE OF NOTICE  

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