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Supreme Court: High Court Cannot Recall Dismissal Order to Grant Anticipatory Bail Later - (19 Sep 2025)

CRIMINAL

Supreme Court set aside the Punjab & Haryana High Court's order that recalled a rejected anticipatory bail plea and granted bail. The Court held that once an anticipatory bail plea is dismissed by a detailed order, the proceedings are concluded and cannot be revived by recall or restoration.

Tags : DISMISSAL ORDER   ANTICIPATORY BAIL   RESTORATION  

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