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SC: Well-Settled in Our Jurisprudence That Bail is the Rule, And Jail is the Exception - (04 Mar 2025)

CRIMINAL

Supreme Court has observed that it is well-settled in our jurisprudence that bail is the rule, and jail is the exception. This rule must be applied while exercising power under Section 390 of the CrPC, as the position of the acquitted accused is on a higher pedestal than an accused facing trial.

Tags : SUPREME COURT   SECTION 390   ACQUITTED ACCUSED  

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