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SC Suggests HCs to Make Rule Mandating Disclosure of Antecedents & Earlier Pleas in Bail Applica. - (21 Jul 2025)

CRIMINAL

Supreme Court has suggested the High Courts to consider making rule that accused persons should mandatorily mention in their bail applications the earlier bail applications, if any and also their criminal antecedents.

Tags : SUPREME COURT   HIGH COURTS   ANTECEDENTS   ANTECEDENTS  

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