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Orissa HC Strikes Down 'Onerous' Kin-Surety Bail Condition, Upholds Right to Liberty - (09 Sep 2025)

CRIMINAL

Orissa HC waived a bail condition requiring one surety to be a relative, deeming it ‘onerous’ and against bail’s purpose. Justice Satapathy held that such impossible conditions defeat legislative intent and should not be imposed.

Tags : BAIL   ACCUSED   ONEROUS  

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