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Centre Informs Supreme Court about No Intention to bring Separate Law on Bail - (29 Jan 2025)

CRIMINAL

Central Government has informed the Supreme Court that the provisions relating to Bail and Bonds in Chapter-XXXV of the Bharatiya Nagarik Suraksha Sanita (BNSS), 2023 are considered adequate and there is no proposal to bring a separate law on 'Bail'.

Tags : SUPREME COURT   CENTRAL GOVERNMENT   BAIL  

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