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SC: Filing of Fresh Bail Application after its Rejection or Cancellation is Right of Accused - (17 Feb 2025)

CRIMINAL

SC has observed that filing of a fresh bail application, once an earlier one has been rejected, or if granted and thereafter cancelled, is a matter of right and the HC cannot dismiss the same, solely on the ground that the Apex Court had not permitted the filing of a fresh application.

Tags : SUPREME COURT   BAIL APPLICATION   ACCUSED  

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