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Supreme Court: Omission of Accused in Inquest Report Alone Does Not Indicate Innocence - (25 May 2026)

CRIMINAL

Supreme Court observed that mere omission of the accused’s name in inquest proceedings cannot, by itself, justify grant of bail where other corroborative circumstances exist indicating prima facie involvement of the accused in the offence.

Tags : ACCUSED; INQUEST REPORT; INNOCENCE  

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