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SC: HC Cannot Grant Pre-Arrest Bail Without Quashing FIR; Accused Must Approach Sessions Court First - (05 Dec 2025)

CRIMINAL

Supreme Court recently reiterated that High Courts cannot grant pre-arrest bail while refusing to quash the FIR, emphasizing that the accused must first seek pre-arrest bail from the Sessions Court before approaching the High Court for relief.

Tags : BAIL   QUASHING   SESSIONS COURT  

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