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SC: In Cases of Long Incarceration, Watali Judgement Cannot be Cited as a Precedent - (19 Jul 2024)

CRIMINAL

SC while granting bail to an accused under Unlawful Activities (Prevention) Act, 1967 has observed that in UAPA cases, where long incarceration has been suffered by accused, judgement in the case of NIA v. Zahoor Ahmad Shah Watali (MANU/SC/0458/2019; 2019 INSC 456) cannot be cited as a precedent.

Tags : SUPREME COURT   UAPA   LONG INCARCERATION  

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