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SC: Inclined to Hold That Accused in One Case Shouldn’t be Denied Anticipatory Bail in Another Case - (07 May 2024)

CRIMINAL

SC has observed that it is prima facie of the view that Section 438 of the Code of Criminal Procedure, 1973 cannot be stultified and if a person is under arrest for an offence, he cannot get anticipatory bail in that case but he is entitled to get anticipatory bail in other, subject to a hearing.

Tags : SUPREME COURT   SECTION 438 CRPC   ANTICIPATORY BAIL  

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