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SC: Bail Condition that Husband Should Fulfill Physical & Financial Requirements of Wife, Set Aside - (03 Aug 2024)

CRIMINAL

SC has set aside the condition set by HC while granting bail to a husband in a cruelty case, which required the husband to fulfill all physical and financial requirement of the wife, and stated that courts have to be very cautious in imposing conditions while granting bail.

Tags : SUPREME COURT   BAIL CONDITION   FINANCIAL REQUIREMENTS  

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