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Karnataka High Court Cancels Nithyananda's Bail in 2010 Rape Case - (06 Feb 2020)

CRIMINAL

Karnataka High Court has cancelled the bail granted to the self-styled godman Nithyananda in 2010 in a rape case. The Court cancelled the bail allowing a petition filed by Kuruppan Lenin, on whose complaint police had registered the case against Nithyananda for various criminal offences, including rape. The Court also directed the trial court to order the arrest of the accused and initiate process of forfeiting the surety and bonds.

Tags : KARNATAKA HIGH COURT   BAIL  

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