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SC: Can’t Apply Rule of Listing Bail Pleas from Same FIR Before Same Bench if Roaster Changes - (12 Feb 2025)

ADMINISTRATIVE

Supreme Court has clarified that the rule of listing bail pleas from same FIR before same bench will not be applicable if there is change in Judge’s roaster.

Tags : SUPREME COURT   BAIL PLEAS   BAIL PLEAS  

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