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Minor Girl Going with Accused on Her Own is a Mitigating Circumstance to Grant Bail: Gujarat HC - (01 Feb 2019)

Gujarat High Court has granted bail to man accused of sexually harassing a 17-year-old girl and court considered it a "mitigating circumstance" that accused and minor girl were allegedly involved in a love affair and that girl went along with accused of her own volition.

Tags : GUJARAT HIGH COURT   MINOR GIRL GOING WITH ACCUSED ON HER OWN THEN IS A MITIGATING CIRCUMSTANCE TO GRANT BAIL  

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