Court News
Absconding for Years, Then Seeking Parity? Supreme Court Cancels Anticipatory Bail of Murder Accused, Says Co-Accused’s Acquittal Is No Ticket
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4 articles
Court News
Co-Accused Got Bail, So Should I? Supreme Court Says Parity Is ‘Not a Mechanical Formula’, Refuses Bail to Alleged Mastermind but Fixes One-Year Timeline
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Court News
Parity in Sentencing: Supreme Court Orders Release of Life Convict After Co-Accused Got 20-Year Fixed Term (Sudesh Pal v. State of UP)
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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)
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