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SC Refuses to Interfere with Bail Granted to Chinmayanand in Sexual Exploitation Case - (03 Mar 2020)

CRIMINAL

Supreme Court has dismissed the Special Leave Petition filed by Shajahanpur law student challenging the order passed by Allahabad High Court which granted bail to Chinmayanand in the sexual exploitation case. The Court observed that there was no reason to interfere with the order.

Tags : SUPREME COURT   CHINMAYANAND'S BAIL  

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