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SC Disapproves Bail Condition that Upon Filing of Charge Sheet, Trial Court Shall Take Coercive Steps - (21 Mar 2025)

CRIMINAL

Supreme Court while disapproving with order of Patna High Court imposing a condition that upon filing of the charge sheet, the trial court shall take coercive steps against the applicant, has observed that HC could have left it open to the trial court to take a call on coercive steps.

Tags : SUPREME COURT   PATNA HIGH COURT   BAIL CONDITION  

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