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SC: 'Moratorium' of 1 Year Cannot be Imposed by High Court to Apply for Bail Afresh - (28 Mar 2025)

CRIMINAL

Supreme Court, while setting aside a condition imposed upon a bail applicant by the Patna HC stating that the accused can only seek bail afresh after 1 year of the framing of the charges, has observed that the HC could not have imposed a "moratorium of one year" for moving a fresh bail application.

Tags : BAIL   MORATORIUM   FRESH APPLICATION  

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