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Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail - (01 Oct 2026)

CRIMINAL

Court observed that “….it is being observed in a number of cases that initially the defence counsel would somehow protract the trial and thereafter raise the delay in trial as a ground for bail. Such misuse of process has to be understood in its proper perspective,”

Tags : DELAY TRIAL; BAIL; ACCUSED  

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