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Allahabad HC: No Bar on Accused to Seek Bail if Petition Seeking Quashing of FIR is Dismissed - (06 May 2025)

CRIMINAL

Allahabad High Court has observed that if an accused’s petition seeking quashing of the FIR is dismissed it will not create a bar on the filing of an application for the grant of anticipatory bail.

Tags : ALLAHABAD HIGH COURT   ANTICIPATORY BAIL   QUASHING  

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