Not finding of material to satisfy that release of the Appellant on bail shall be a liberty to the Appellant to influence the witnesses or there is any danger of justice being thwarted by such order being passed - In agreement with the ultimate view of the High Court - Order granting bail is upheld - Appeal dismissed. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH XXX — Appellant Vs. UNION TERRITORY OF ANDAMAN AND NICOBAR ISLANDS AND ANOTHER — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Special Leave Petition (Crl.) No. 3482 of 2023 with SLP (Crl.)No. 5192 of 2023 with SLP (Crl.)No. 5131 of 2023 and with SLP (Crl.)No. […]
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