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Supreme Court: Cannot Allow Bail Condition Enabling Police to Track Movement of Accused - (08 Jul 2024)

CRIMINAL

Supreme Court has held that there can't be a bail condition defeating the very objective of bail. There can't be a bail condition enabling the police to constantly track the movement of the accused and virtually peep into the private life of the accused.

Tags : SUPREME COURT   BAIL CONDITION   MOVEMENT OF ACCUSED  

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