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SC: Bail Condition to Obtain Certificate of Assurance from Embassy Not Necessary for Foreign Accused - (09 Jul 2024)

CRIMINAL

SC has held that it is not necessary that in every case where bail is granted to an accused in an NDPS case who is a foreign national on the ground of long incarceration, the condition of obtaining a 'certificate of assurance' from the Embassy/High Commission should be incorporated.

Tags : SUPREME COURT   CERTIFICATE OF ASSURANCE   FOREIGN NATIONAL  

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