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SC Slams HC for Questioning Lack of Arrest Instead of Deciding Anticipatory Bail Plea - (05 Sep 2025)

CRIMINAL

Supreme Court while granting anticipatory bail to a man in a corruption case, has criticised Punjab and Haryana high court for issuing a "cryptic and unusual" order, questioning why the accused wasn't arrested instead of considering the delay as a ground to grant bail.

Tags : SUPREME COURT   ARREST   ANTICIPATORY BAIL   CORRUPTION  

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