bail cancellation, criminal appeal, personal liberty, criminal law

0 05 Dec, 2019
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Mahipal Vs. Rajesh Kumar @ Polia & Anr.

Supreme Court Of India Criminal Appeal /1843/2019

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Case Background

This Appeal is filed in Spreme Court under Section 374 of Cr.P.C. against the judgment of a learned single Judge of High Court of Karnataka, Jaipur for enlarging ... the first respondent on bail.

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