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SC: Accused Creating Hindrance in Execution of Warrant Must Not be Granted Anticipatory Bail - (10 Apr 2025)

CRIMINAL

SC has observed that if an accused is creating hindrances in execution of warrants and does not submit to the authority of law, he must not be granted the privilege of anticipatory bail particularly when the Court has found him prima facie involved in serious economic offences or heinous offences.

Tags : SUPREME COURT   ANTICIPATORY BAIL   EXECUTION OF WARRANT  

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