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Ker HC: Default Bail is Available if Final Report is E-Filed After 5 Pm on Last Statutory Day - (03 Jun 2026)

CRIMINAL

Kerala High Court held that an accused is entitled to default bail if the final report is e-filed after 5 pm on the last day of the statutory period, as such filings under the 2021 e-filing rules are deemed instituted the next working day, extending beyond the limitation period.

Tags : BAIL; E-FILED; FINAL REPORT  

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