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Supreme Court: High Courts Should Not Routinely Grant Interim Bail - (25 Apr 2025)

CRIMINAL

SC has observed that though, it may be necessary in some cases to grant interim bail to take care of specific contingencies, but as a routine, interim bail should not be granted. Either the Court should grant regular bail or should refuse to grant bail.

Tags : SUPREME COURT   HIGH COURTS   INTERIM BAIL  

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