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All. HC: Inconsistency in Bail Orders Having Similar Facts Undermine Public Confidence in Judiciary - (06 Jun 2024)

CRIMINAL

All. HC has observed that when courts grant bail to one accused and deny it to another under similar circumstances without providing clear justifications for disparity, it creates an impression of unpredictability. Such practices can lead to uncertainty and undermine public confidence in judiciary.

Tags : ALLAHABAD HIGH COURT   PUBLIC CONFIDENCE   BAIL ORDERS  

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