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SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21 - (30 Jul 2026)

CRIMINAL

Supreme Court granted bail to two UAPA accused, holding that their nearly 12-year incarceration without any likelihood of an early conclusion of the trial violated their fundamental right to personal liberty under Article 21 of the Constitution.

Tags : ACCUSED; BAIL; VIOLATION  

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