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Delhi HC Denies Bail to Accused Who Wanted to Support His Family as Father is Quarantined - (13 Apr 2020)

CRIMINAL

Delhi High Court has denied interim bail to a person who wanted to take care of his family as his father has been quarantined due to COVID19. The Court has reasoned that the Petitioner's father had already completed 7 days in quarantine and is left with only 7 more days for the quarantine period to be completed. Thereafter, there's a possibility of the situation improving.

Tags : DELHI HIGH COURT   BAIL TO ACCUSED WHO WANTED TO SUPPORT HIS FAMILY  

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