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J&K&L HC: Bail can be Set Aside if Contrary to Statutory Mandate - (08 Oct 2026)

CRIMINAL

J&K and Ladakh High Court ruled that bail may be annulled if the order granting it is legally unsustainable, perverse or violates a statutory requirement, even without misuse of liberty, as this differs from cancellation for later misconduct

Tags : BAIL; STATUTORY REQUIREMENT; MISCONDUCT  

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