(IPC) – Sections 302, 307, 201, 120B – Murder - Despite and without taking into consideration any of the material forming part of the charge sheet and without even considering the seriousness of the offences alleged; material collected during the investigation, the High Court has by a nonspeaking order has directed to release the accused on bail - Order HC quashed - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH RAHUL GUPTA — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER ETC. — Respondent ( Before : M.R. Shah and Ahsanuddin Amanullah, JJ. ) Criminal Appeal Nos. 1343-44 of 2023 (@ SLP (Crl) Nos. 012669 – 012670 of 2022) Decided on : 04-05-2023 Penal Code, 1860 (IPC) – Sections 302, […]
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