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Karnataka HC Imposes Condition for Bail as Self Quarantine for 14-Days - (14 May 2020)

CRIMINAL

Karnataka High Court has granted bail to an accused who has been in prison since March imposing a condition directing him to immediately undergo a medical check up on release and self quarantine himself in his house, for 14 days.

Tags : KARNATAKA HIGH COURT   CONDITION FOR BAIL  

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