gujarat high court
Case BriefsHigh Courts

The Court said that there are chances that “if the accused is enlarged on bail, he may utilize his international contacts all over the world for himself and may fly away”.

Requiem
OP. ED.SCC Journal Section Archives

by Mikhail Behl†

Case BriefsHigh Courts

Jammu and Kashmir High Court: A Single Judge Bench comprising of Tashi Rabstan, J. allowed the application filed by the applicant-convict for