Delhi HC: Foreign National Status, Flight Risk Alone Cannot Deny UAPA Bail After Long Incarceration - (21 Sep 2026)
CRIMINAL
Delhi High Court held that foreign nationality or flight risk alone cannot justify denial of bail under UAPA after prolonged incarceration. It granted bail to British national Jagtar Singh Johal, who had spent over eight years in custody.
Tags : FOREIGN NATIONAL; BAIL; FLIGHT RISK
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