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Karnataka High Court Grants Bail to HIV-Positive Woman - (13 Jun 2019)

CRIMINAL

Karnataka High Court while observing that an accused being HIV-positive is also a fact to be considered for enlarging them on bail has granted bail to a 48-year-old HIV-positive woman, who is accused of murdering her daughter-in-law for dowry. The Court allowed the petition filed by the Accused, seeking bail as she has been lodged in prison since September 25, 2018.

Tags : KARNATAKA HIGH COURT   BAIL  

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