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Patna HC: Bail to the Juvenile is a Rule and Refusal of the Same is an Exception - (21 Apr 2025)

CIVIL

Patna HC has observed that it clearly emerges that Section 12 of J.J. Act, 2015 overrides the bail provisions as contained in the Criminal Procedure Act, 1973 or any other law for time being in force. It further emerges that bail to the Juvenile is a rule and refusal of the same is an exception.

Tags : PATNA HIGH COURT   BAIL PROVISIONS   SECTION 12  

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