(CrPC) – Section 438 – Bail – Bank Guarantee – A pre-condition of furnishing Bank Guarantee was held to be unsustainable for granting bail.
SUPREME COURT OF INDIA DIVISION BENCH KARANDEEP SINGH — Appellant Vs. CBI — Respondent ( Before : Aniruddha Bose and Rajesh Bindal, JJ. ) Criminal Appeal Nos. 1711-1712 of 2023…