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Allahabad HC: Proclaimed Offenders Get Anticipatory Bail Only in Rare and Exceptional Cases - (15 Jul 2026)

CRIMINAL

Allahabad HC held that an accused declared a proclaimed offender after evading investigation or court proceedings is generally ineligible for anticipatory bail. Such relief may be granted only where the accused demonstrates rare, exceptional, and legally justifiable circumstances.

Tags : ANTICIPATORY BAIL; PROCLAIMED OFFENDERS; EXCEPTIONAL CASE  

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