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Ker. HC: If One Accused Given Bail, Co-Accused is Entitled to Bail Unless Sufficient Reasons are Give - (23 Jan 2025)

CRIMINAL

Kerala HC has held that if a bail application of one of the accused is allowed and if any bail application is filed by the co-accused in the same crime, unless there are sufficient reasons, the bail application of the co-accused shall not be dismissed.

Tags : KERALA HIGH COURT   CO-ACCUSED   SUFFICIENT REASONS  

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