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Supreme Court: Detailed Appreciation of Evidence is Not Allowed at the Bail Stage - (25 Feb 2026)

CRIMINAL

Supreme Court reiterated that courts must not undertake a detailed appreciation of evidence while deciding bail pleas, and set aside the Bombay High Court Aurangabad Bench order granting bail in an SC/ST Act murder case, holding it wrongly assessed medical evidence at the pre-trial stage.

Tags : EVIDENCE   BAIL   APPRECIATION  

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