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Karnataka High Court: Remand Order Passed in Absence of Accused Does Not Entitle Him to Seek Bail - (12 Jun 2017)

Karnataka High Court has observed that mere non-production of accused from time to time and failure of Magistrate to pass express order remanding accused to custody do not vitiate the proceedings, nor does it confer a right on accused to seek for his release on bail.

Tags : KARNATAKA HIGH COURT  

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