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Supreme Court Grants Interim Bail to Accused on ‘Trial Basis’ - (04 Mar 2025)

CRIMINAL

Supreme Court while granting bail to accused in the Chhattisgarh Coal Levy Scam Case, has observed that the release of the petitioners on interim bail is on a trial basis, to strike a balance between liberty and fair investigation.

Tags : SUPREME COURT   INTERIM BAIL   FAIR INVESTIGATION  

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