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Supreme Court Clarifies Test For Granting Bail to Accused Added at Trial under Section 319 CrPC - (09 Jan 2026)

CRIMINAL

Supreme Court has held that when a person is added as an accused during the course of a trial, bail should ordinarily be granted and should not be refused unless there is strong, cogent, and convincing evidence indicating serious involvement in the alleged offence.

Tags : BAIL   ACCUSED   TRIAL  

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