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Delhi HC: UAPA Default Bail Triggered after 180 Days, Not 90 under BNSS - (19 Aug 2026)

CRIMINAL

Delhi High Court held that the default bail period under the UAPA remains 180 days, not 90 days, even after the BNSS came into force. Default bail is granted when the investigating agency fails to file a chargesheet within the prescribed period.

Tags : BAIL; INVESTIGATION AGENCY; DEFAULT  

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