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SC: If Prima Facie Case Not Made Out, Bar of Section 18 of SC & ST Act Not Applicable - (26 Aug 2024)

CRIMINAL

SC has held that if on a prima facie reading of materials referred to in complaint, ingredients necessary for constituting offence are not made out, then bar of S. 18 of ST&ST Act, 1989 would not be applicable & it would be open to courts to consider plea for grant pre-arrest bail on its own merits.

Tags : SUPREME COURT   PRE-ARREST BAIL   PRIMA FACIE  

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