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J&K HC: Complainant/Dependent to be Heard if Accused files Bail Application Under SC/ST Act - (06 Nov 2024)

CRIMINAL

J&K High Court has observed that on filing of a bail application for being released in a case under the SC/ST (Prevention of Atrocities Act), 1989 the complainant or his dependent is to be issued a notice or is required to be heard at the time of consideration of bail plea.

Tags : J&K HIGH COURT   BAIL APPLICATION   SC/ST ACT  

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