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Supreme Court: Under S. 187(3) BNSS, Default Bail Cannot Be Claimed For Non-Supply of Charge Sheet - (02 Jul 2026)

CRIMINAL

Supreme Court held that non-supply of a charge sheet copy to an accused is not a ground for default bail under Section 187(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023, and upheld the Bombay High Court's decision rejecting the accused's plea on that basis.

Tags : BAIL; CHARGE SHEET; ACCUSED  

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