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SC Expresses Disapproval of Delhi HC's Long Orders in Anticipatory Bail Applications - (24 Feb 2025)

CRIMINAL

Supreme Court has expressed strong disapproval of Delhi High Court writing 30-40 pages while disposing of anticipatory bail application. The Court stated that such orders hint the trial court that there is reason to convict and essentially, it becomes a conviction order.

Tags : SUPREME COURT   DELHI HIGH COURT   ANTICIPATORY BAIL APPLICATIONS  

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