Can High Courts or Sessions Courts grant transit anticipatory bail in FIR outside jurisdiction? Ridhi 2 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit What is Transit Anticipatory Bail? Allahabad High Court explainsDateOctober 6, 2022In relation toCase BriefsTransit Bail – Statutory Right or Judicial Innovation?DateFebruary 8, 2023In relation toExperts CornerAllahabad High Court | High Court can grant transit anticipatory bail in a case registered outside its jurisdictionDateJuly 13, 2022In relation toCase Briefs
