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Cal. HC: No Person Shall be Deprived of Personal Liberty Unless Specified by Fair and Just Procedure - (24 Dec 2024)

CRIMINAL

Calcutta High Court has held that no person shall be deprived of personal liberty unless specified by a fair and just procedure. Bail is an essential element of any criminal justice system, as it guarantees the right to a fair trial for the accused.

Tags : CALCUTTA HIGH COURT   PERSONAL LIBERTY   FAIR TRIAL  

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