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Ker. HC: Bail to be Granted if No Requirement for Custodial Interrogation, a Misconception - (05 Jun 2024)

CRIMINAL

Kerala High Court has held that there appears to be a serious misconception of law that if no case for custodial interrogation is made out by the prosecution, then that alone would be a good ground to grant anticipatory bail.

Tags : KERALA HIGH COURT   CUSTODIAL INTERROGATION   MISCONCEPTION  

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