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Gujarat HC: Sessions Court Prima Facie Overreach Bail Jurisdiction by Ordering Executive Action - (07 Jul 2026)

CRIMINAL

Gujarat High Court has prima facie held that a Sessions Court exceeded its bail jurisdiction under Section 483 of the BNSS by directing executive authorities to act on alleged land grabbing and implement Supreme Court directions on mob violence while deciding a bail plea.

Tags : PRIMA FACIE   BAIL JURISDICTION   MOB VIOLENCE  

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