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Question : there is offence of 498A, 377, 504, 323, 406 & SECTION[ 3 & 4 OF DOWRY ACT - UP]. On hearing on dated 06.06.2022, no ingredients of 377 were found & I was exempted from 377 but the Hon'ble judge has given interim bail for 10 days for mediation [ compromise ] but that was also failed as the bride was asking for huge money. now what will be the action of the H'onble court.

Subject : whether interim bail can be cancelled or not

Answer By Lawyer : Interim bail is given to you only for the purpose of the mediation, after the mediation the court hearing on your permanent bail application; in your case, the major section is 377. I will give you more accurate advice only after getting the complete information.