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Report No. 268

5. Bail to be granted promptly-

It is a hardship to detain parties under trial in prison an hour longer than the law requires. They are prejudiced in their means of defence; if respectable and innocent, they are exposed to the indignity of imprisonment for which no subsequent order of discharge or acquittal can atone.



Amendments to Criminal Procedure Code, 1973 - Provisions relating to Bail Back




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