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SC Strikes Down Delhi HC’s Bail Condition Requiring Accused to Reside in Delhi During Trial - (24 Oct 2024)

CRIMINAL

Supreme Court while striking down a bail condition imposed on an accused requiring him to arrange accommodation and reside in Delhi during the trial, has held that such a condition cannot be said to be a condition of bail.

Tags : SUPREME COURT   BAIL CONDITION   DELHI HIGH COURT  

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