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SC: Bail Granted by Court on Conditions to be Examined by Detaining Authority - (11 Mar 2025)

CRIMINAL

Supreme Court has observed that when bail is granted by the jurisdictional Court, that too on conditions, the detaining authority needs to examine whether they are sufficient to curb the evil of further indulgence in identical activities which is the very basis of the preventive detention ordered.

Tags : SUPREME COURT   DETAINING AUTHORITY   JURISDICTIONAL COURT  

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