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No Arrest in Kerala Nun Rape Case 79 Days on, But HC Satisfied With Police Probe - (14 Sep 2018)

The high court said it was purely for the investigating officer to decide when to take the accused into custody, adding that any pressure may cause the cops to do a “shoddy job” and it may later lead to the accused going scot-free.

Tags : COURT   HIGH COURT  

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