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SC: Constitutional Court cannot Direct Trial Courts to Write Bail Orders in a Particular Manner - (19 Dec 2024)

CRIMINAL

SC has stated that no Constitutional Court can direct Trial Courts to write orders on bail applications in a particular manner. If HC directs that in every bail order, a chart should be incorporated in a particular format, it will amount to interference with the discretion conferred on Trial Courts.

Tags : SUPREME COURT   CONSTITUTIONAL COURT   BAIL ORDERS  

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