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All. HC: When Warrant of Arrest is Issued, Applicant Not Entitled to Invoke Extraordinary Power - (23 Oct 2024)

CRIMINAL

Allahabad HC has observed that when warrant of arrest or proclamation is issued, the applicant is not entitled to invoke the extraordinary power. Certainly, this will not deprive the power of the Court to grant pre-arrest bail in extreme, exceptional cases in the interest of justice.

Tags : ALLAHABAD HC   EXTRAORDINARY POWER   PRE-ARREST BAIL  

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