J&K HC: In Bail Applications, No Necessity to Give Opportunity to State to File Written Objections - (03 Jul 2024)
CRIMINAL
Jammu and Kashmir High Court has observed that in a bail application, there is no necessity to give an opportunity to the State to file written objections, as such, is not the mandate under the law. The same may be required only in those cases where a special statute requires it specifically.
Tags : JAMMU AND KASHMIR HIGH COURT BAIL APPLICATION WRITTEN OBJECTIONS
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