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SC Summarises Law on Appeals Against Grant of Bail; Sets Aside Bail of Olympian Sushil Kumar - (18 Aug 2025)

CRIMINAL

SC has held that appeal against bail is distinct from bail cancellation. Bail can be overturned for illegality or non-consideration of key factors but not due to post-bail conduct, which applies only in cancellation pleas.

Tags : SUPREME COURT   BAIL   APPEAL   CANCELLATION   CRIMINAL PROCEDURE   SUSHIL KUMAR  

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