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CRIMINAL - Juvenile Not Entitled To Move Application U/s 438 of Cr.PC: MP HC - (27 Mar 2019)

CRIMINAL

Madhya Pradesh High Court has ruled that a juvenile is not entitled to move application under Section 438 of Cr.P.C. for anticipatory bail.

Tags : MADHYA PRADESH HIGH COURT   ANTICIPATORY BAIL   SECTION 438 OF CR.P.C.  

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