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Kar. HC: Accused Can’t Seek Bail on Completing 1/3rd Sentence if Booked in Multiple Cases - (27 Nov 2024)

CRIMINAL

Karnataka HC has held that when the offences are different as well as when more number of cases are registered against the accused, he cannot invoke the proviso under Section 479 of BNSS seeking the relief of bail on the ground of one third punishment.

Tags : SUPREME COURT   SECTION 479   ONE THIRD PUNISHMENT  

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