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The forfeiture of the bail bond without giving the opportunity of hearing to the surety is illegal and derogates principles of natural justice.
“If in the present case, the petition is entertained, it will eventually subvert the procedure laid down under the Insolvency and Bankruptcy Code, 2016 and the respondent in return will be denied the opportunity to present their case before the concerned NCLT.”
Bombay High Court: In an application filed seeking bail against FIR registered for the offense punishable under sections 317, 302,
Karnataka High Court: While deciding the instant matter arising out of a fake surety for bail which had been created
Kerala High Court: Raja Vijayaraghavan V., J. was allowed a criminal petition filed by persons accused of smuggling gold and foreign currency,
Delhi High Court: A Single Judge Bench comprising of Sanjeev Sachdeva, J. allowed a petition for extension of parole subject to the conditions
Karnataka High Court: A Single judge bench comprising of B.A. Patil, J. while hearing a criminal petition under Section 438 of the
Chhattisgarh High Court: In the order passed by Prashant Kumar Mishra, J., addressed a criminal petition filed on the basis of Paper Under