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Supreme Court: Court Which Granted Bail Can Cancel it if Serious Allegations Made - (21 May 2024)

CRIMINAL

SC has observed that if there are serious allegations against accused, bail can be cancelled by same Court that has granted it, even if accused has not misused bail granted to him. It can also be revoked by a superior Court if it transpires that courts below have ignored relevant material available.

Tags : SUPREME COURT   RELEVANT MATERIAL   SERIOUS ALLEGATIONS  

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