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Cal. HC: Bail Cannot be Denied on Account of Restrictive Statutory Provisions in Penal Statute - (09 Dec 2024)

CRIMINAL

The Calcutta HC while granting bail to a man being investigated under the PMLA has observed that a constitutional Court cannot be restrained from granting bail on account of restrictive statutory provisions in a penal statute if the right of accused under Art. 21 of Constitution have been infringed.

Tags : CALCUTTA HC   BAIL  

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