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Karnataka High Court: Gravity of Offence not Decisive Ground to Refuse Bail - (18 Nov 2019)

CRIMINAL

Karnataka High Court has while granting bail to an accused charged of kidnapping and rape of a minor girl who later committed suicide said that gravity alone could not be a decisive ground to deny bail rather competing factors are to be balanced by the Court while exercising its jurisdiction.

Tags : KARNATAKA HIGH COURT   BAIL  

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