criminal proceedings, bail law, personal liberty, due process, criminal law
0  22 Jul, 2021
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Somesh Chaurasia Vs. State of M.P. & Anr.

  Supreme Court Of India Criminal Appeal /590-591/2021
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Case Background

This appeal pertains to the July 23, 2019 ruling of the Madhya Pradesh High Court that dismissed two applications—IA 6837 of 2019 from the State and IA 5781 of 2019 ...

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