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P&H HC: Default Bail Can Be Granted by Magistrate/Sessions Court Even If Bail Plea Pending Before HC - (14 Aug 2025)

CRIMINAL

Punjab & Haryana HC has ruled that Magistrates/Sessions Courts can grant default bail under Sec 167(2) of Criminal Procedure Code, even if, regular bail plea is pending before higher courts, holding it as a statutory right rooted in Article 21 of the Constitution.

Tags : PUNJAB AND HARYANA HIGH COURT   DEFAULT BAIL   SECTION 167(2) CRPC   BNSS   ARTICLE 21   STATUTORY RIGHT   FUNDAMENTAL RIGHTS  

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