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MP HC: Repeat Appeal for Bail after Dismissal of the Appeal Would Not be Maintainable - (19 Mar 2025)

CRIMINAL

MP High Court has observed that the repeat appeal for bail after dismissal of the appeal would not be maintainable even if the accused wishes to prefer the subsequent appeal before the High Court on any changed circumstances.

Tags : MP HIGH COURT   SPECIAL COURT   SUBSEQUENT APPEAL  

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