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PURAN ETC. ETC. vs. RAMBILAS AND ANR. ETC. ETC.

SCR Citation: [2001] 3 S.C.R. 432
Year/Volume: 2001/ Volume 3
Date of Judgment: 03 May 2001
Petitioner: PURAN ETC. ETC.
Disposal Nature: Appeal Partly Allowed
Neutral Citation: 2001 INSC 251
Judgment Delivered by: Hon'ble Mr. Justice S.N. Variava
Respondent: RAMBILAS AND ANR. ETC. ETC.
Case Type: CRIMINAL APPEAL /599/2001
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Section 439-Bail-Necessity of giving reasons while granting
5. Equivalent citation
    Citation(s) 2001 AIR 2023 = 2001 (6) SCC 338 = 2001 (6) Suppl. SCC 338 = 2001 (5) JT 226 = 2001 (5) Suppl. JT 226 = 2001 (3) SCALE 695