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SC: Despite Evidence in Dowry Death Cases, Grant of Bail Shakes Public Confidence - (04 Mar 2025)

CRIMINAL

Supreme Court while cancelling bail granted to family members in a dowry death case after noting that prima facie evidence regarding dowry demand was available, has observed that allowing the accused to remain on bail undermines public confidence in the criminal justice system.

Tags : SUPREME COURT   DOWRY DEATH CASES   GRANT OF BAIL  

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