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Del. HC: In Cases Covered Under S. 479 of BNSS, Courts Must Not Mechanically Adjourn Bail Pleas - (31 Jan 2025)

CRIMINAL

Delhi High Court has held that in cases that are covered by Section 479 of Bharatiya Nagarik Suraksha Sanhita, 2023, Trial Courts should not mechanically adjourn bail pleas.

Tags : DELHI HIGH COURT   BAIL PLEAS   TRIAL COURTS  

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