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Bom. HC: Can’t Deny Bail to Accused if State ‘Considering’ Appeal against Bail of Co-Accused - (20 Jun 2025)

CRIMINAL

Bombay High Court has observed that merely because State is considering an appeal against bail granted to the co-accused does not mean that the accused can be denied the relief of bail.

Tags : BOMBAY HIGH COURT   CO-ACCUSED   BAIL  

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