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Supreme Court Grants Bail to Undertrial Jailed For 9 Years, Citing Violation of Article 21 Rights - (27 May 2026)

CRIMINAL

Supreme Court granted bail to an undertrial prisoner jailed for nine years, holding that prolonged incarceration violates Article 21 of the Constitution and reiterating that an undertrial cannot be kept in custody for an indefinite period without conclusion of trial.

Tags : BAIL; VIOLATION; UNDERTRIAL  

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