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Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law - (19 May 2026)

CRIMINAL

Supreme Court held that even under the Unlawful Activities (Prevention) Act, bail remains the rule and jail the exception, stressing that restrictions under Section 43D(5) cannot override the constitutional protections of personal liberty and due process guaranteed under Articles 21 and 22.

Tags : UNLAWFUL ACTIVITIES (PREVENTION) ACT; JAIL; BAIL  

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