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SC: Criminal History Crucial in Bail Decisions - (18 Feb 2026)

CRIMINAL

Supreme Court set aside the Allahabad High Court’s bail order granted to habitual offender accused of large-scale financial fraud. Held, criminal antecedents, risk of absconding, and societal danger were ignored, emphasizing that bail must not be granted mechanically in serious economic offences

Tags : HABITUAL OFFENDER   BAIL   FRAUD  

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