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Gau. HC: Accused Eligible for Bail if Undue Delay in Trial Completion and Prolonged Incarceration - (01 Jul 2024)

CRIMINAL

Gauhati High Court has observed that if there is an undue delay in the completion of the trial, and that the incarceration of the accused is long enough, he would be entitled to get bail on the ground of such prolonged incarceration.

Tags : GAUHATI HIGH COURT   TRIAL COMPLETION   INCARCERATION  

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