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SC: High Court Can Cancel Bail After Sessions Court Dismisses Plea under Section 439(2) CrPC - (23 Sep 2025)

CRIMINAL

Supreme Court held that a plea to cancel bail can be filed in the High Court by invoking its inherent powers under Section 439(2) read with Section 482 of the CrPC, even if the Sessions Court has already rejected a cancellation application under Section 439(2).

Tags : BAIL   PLEA   INHERENT POWERS  

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