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P&H High Court: Second Anticipatory Bail Plea is Not Maintainable After Supreme Court Rejection - (13 Jul 2026)

CRIMINAL

Punjab and Haryana High Court held that a second anticipatory bail plea is not maintainable after the earlier plea has been rejected up to the Supreme Court. The Court ruled that a subsequent compromise between the parties cannot override or nullify binding judicial directions.

Tags : ANTICIPATORY BAIL; SUPREME COURT; MAINTAINABLE  

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