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Jharkhand HC: Mere Breach of Compromise Terms by an Accused Does Not Justify Bail Cancellation - (09 Jan 2026)

CRIMINAL

Jharkhand High Court has held that an accused’s failure to comply with the terms of a compromise or payment promise does not, by itself, constitute sufficient ground for the cancellation of bail once it has been granted.

Tags : BREACH   COMPROMISE   ACCUSED  

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