sclaw.in
Fact That Co-Accused Has Not Surrendered Cannot Be A Ground To Deny Bail - Supreme Court of India Judgements
“we are of the view that the fact that the co-accused who was released on bail has not surrendered cannot be a germane factor to decline bail to the co-accused” appellant had been under custody for two years and 11 months. The bench directed the High Court to reconsider the bail application, particularly taking note […]
sclaw