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J&K High Court: Accused Already on Bail Can’t be Re-Arrested for Different Offence in Same Case - (12 Mar 2025)

CRIMINAL

Jammu and Kashmir High Court has held that if an accused has been granted bail then he cannot be re-arrested for a different offence in the same case after an unreasonable delay.

Tags : J&K HIGH COURT   DIFFERENT OFFENCE   RE-ARRESTED  

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