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AIROnline 2018 Kar 774
Karnataka High Court
Hon'ble Judge(s): N. K.sudhindrarao , J

Criminal P.C. (2 of 1974) , S.440, S.441— Surety bond - Remission of - Plea of accused persons that fine imposed by lower court on violation of bail bond executed by them is on higher side - Considering factum that accused persons are suffering from poverty bond amount remitted from Rs.50,000/- to Rs.25,000/- (Para 7 9)

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