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P&H High Court: Anticipatory Bail on Settlement Can be Revoked if Compromise is Broken - (06 Feb 2026)

CRIMINAL

P&H High Court held that an accused cannot seek anticipatory bail based on a compromise and later back out. It recalled a 2022 bail order, stating that reneging on court undertakings misuses judicial leniency and breaches judicial trust, undermining the integrity of the process.

Tags : ANTICIPATORY BAIL   SETTLEMENT   COMPROMISE  

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