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SC Seeks Explanation from Madras HC Registry for Not Listing Bail Applications under SC/ST Act - (02 Jul 2025)

ADMINISTRATIVE

Supreme Court has sought an explanation from Madras High Court’s Registrar General for not listing anticipatory bail plea filed under the SC/ST (Prevention of Atrocities) Act, 1989.

Tags : SUPREME COURT   MADRAS HC REGISTRY   BAIL APPLICATIONS  

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