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Delhi High Court: Bail Granted by Court on Merits, if Withheld Will Amount to Punishment - (11 Oct 2024)

CRIMINAL

Delhi High Court while granting bail to a public servant in a corruption case, has stated that if a Court on merits deems it fit to release an accused on bail, withholding the relief will be considered as a punishment.

Tags : DELHI HIGH COURT   CORRUPTION CASE   BAIL  

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