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Delhi HC Denies Bail Despite Possibility of Custodial Violence and Illegal Detention - (13 Apr 2020)

CRIMINAL

Delhi High Court has refused to grant bail to a person arrested for alleged involvement in violence committed during Delhi Riots. The Court has highlighted that no offense under Section 3 of the Prevention of Damage to Public Property Act, 1984 is made out against the Petitioner for the reason that all the properties which have been alleged to be torched or rioted were not the Government property.

Tags : DELHI HIGH COURT   BAIL TO DELHI RIOTS CONVICT  

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