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CRIMINAL - Accused Not Entitled to Bail Solely on Ground That She is a Woman: Himachal Pradesh HC - (11 Mar 2019)

CRIMINAL

Himachal Pradesh High Court has observed that an accused is not entitled to bail solely on ground that she is a woman and said that it is discretion of Court to decide bail application of a woman after considering the facts and circumstances of case.

Tags : HIMACHAL PRADESH HIGH COURT   ACCUSED NOT ENTITLED TO BAIL SOLELY ON GROUND THAT SHE IS A WOMAN  

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