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J&K & Ladakh High Court: Section 479 BNSS Does Not Grant Automatic Bail After Detention Period - (13 Mar 2026)

CRIMINAL

Jammu & Kashmir and Ladakh High Court held that Section 479 of the BNSS, read with its provisos, does not entitle an accused to automatic bail merely upon completion of the statutory detention period and must be applied in harmony with the law’s overall framework.

Tags : BAIL   DETENTION PERIOD   ACCUSED  

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