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SC Restores Bail in SDPI Leader Shan Murder Case, Says Antecedents Alone Cannot Cancel Bail - (23 Sep 2025)

CRIMINAL

SC set aside the Kerala High Court’s order canceling bail for five accused in the murder of Social Democratic Party of India (SDPI) State Secretary KS Shan in December 2021. The Supreme Court restored their bail, emphasizing that antecedents alone are not sufficient grounds to cancel bail.

Tags : BAIL   MURDER   SOCIAL DEMOCRATIC PARTY OF INDIA   KS SHAN  

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