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P&H HC Grants Bail to UAPA Accused After 5 Years, Citing State’s Failure to Set Trial End Date - (08 Sep 2025)

CRIMINAL

Punjab & Haryana HC granted bail to Unlawful Activities (Prevention) Act, 1967accused after 5 years in jail, citing trial delays. The court ordered bail, emphasizing prolonged detention without trial completion.

Tags : BAIL   UAPA   TRIAL   ACCUSED  

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