Court News
Five Years in Custody Is Not Enough on Its Own: Jharkhand High Court Refuses UAPA Bail in 2021 IED Blast Case, Says Delay Is ‘Not a Trump Card’
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3 articles
Court News
Nearly Six Years in Custody, Not Part of the Attacking Party: Jharkhand High Court Grants Bail to Accused in 2019 Chandwa Police Patrol Attack Case
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Court News
Foreign Nationality Alone Doesn’t Bar UAPA Bail: Supreme Court Says Illegal Entry Must Be Shown, Visa Overstay Isn’t Enough
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