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Cancellation of BailClear topic ×

2 articles

Threats on Instagram After Walking Out on Bail: Punjab & Haryana High Court Cancels Murder Accused’s Bail

Court News

Threats on Instagram After Walking Out on Bail: Punjab & Haryana High Court Cancels Murder Accused’s Bail

29 Oct 2026Read article ↗

Unreasoned Bail Orders Cannot Stand in Serious Cases: Supreme Court Cancels Bail of Two Accused in Satara Petrol Attack, Says Flawed Bail Cannot Found Parity (Yash Mahesh Gaikwad v. State of Maharashtra)

Court News

Unreasoned Bail Orders Cannot Stand in Serious Cases: Supreme Court Cancels Bail of Two Accused in Satara Petrol Attack, Says Flawed Bail Cannot Found Parity (Yash Mahesh Gaikwad v. State of Maharashtra)

28 Oct 2026Read article ↗