Bail Declined Seriousness Of Charge Relevant Factor : Supreme Court Sets Aside Bail Granted To Man Accused Of Murdering Lady Doctor April 4, 2021 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Bail Declined Medical prescription, of Ayurvedic doctor and the remedies prescribed belie claim that there was no serious ailment – Serious allegations in the FIR in regard to the harassment suffered by the deceased -High Court not justified in granting bail – Appeal allowed. April 10, 2021April 10, 2021 sclaw Bail Declined BAIL – Even otherwise in a case like this, where the allegations are of tampering with the court order and for whatever reason the State has not filed the bail application the locus is not that much important and it is insignificant. accused to surrender forthwith as a consequence of cancellation of the bail granted by the High Court, if not surrendered. March 21, 2021 sclaw
