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Allahabad HC: Can Grant Accused on Bail Permission to Travel Abroad Only for Pressing Necessity - (05 May 2025)

CRIMINAL

Allahabad HC has observed that an accused person who has been enlarged on bail can be granted permission to travel abroad for some pressing necessity. Wedding of a relative in a foreign country and pleasure trip are not at all essential purposes for an under-trial accused person's visit abroad.

Tags : ALLAHABAD HIGH COURT   TRAVEL ABROAD   PRESSING NECESSITY  

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