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MP High Court: Mere Illness of a Family Member, If Improving, is Not Sufficient for Interim Bail - (14 Jan 2026)

CRIMINAL

Madhya Pradesh High Court dismissed a plea for interim bail, observing that the mere illness of a family member, particularly when the condition is improving and under control, does not constitute exceptional grounds for granting temporary or interim bail.

Tags : FAMILY   INTERIM BAIL   SUFFICIENT  

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