Anticipatory Bail, Section 438 CrPC, Proclaimed Offender, Absconding Accused, Parity in Bail, Section 302 IPC, Supreme Court of India Criminal Appeal 2026, Witness Tampering, Criminal Antecedents.
 13 Feb, 2026
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Balmukund Singh Gautam Vs. State of Madhya Pradesh

  Supreme Court Of India (ARISING OUT OF SLP (CRIMINAL) NO. 15349 OF
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