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Bom. HC: While Granting Bail, Trial Court Cannot Direct Accused to Obtain Passport and Surrender it - (11 Jul 2024)

CRIMINAL

Bombay High Court has held that while imposing the condition for grant of bail, the Trial Court does not have power to direct any person to apply for a passport, obtain it and then surrender it. This direction can only be given if the accused possesses a passport.

Tags : BOMBAY HIGH COURT   TRIAL COURT   PASSPORT  

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