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Punjab & Haryana High Court Denies Bail to Gang-Rape Accused - (24 Jul 2020)

CRIMINAL

Punjab and Haryana High Court has denied bail to a gang-rape accused, observing that merely because the DNA report of the rape victim does not match with the Petitioner cannot conclude that the Petitioner is not involved in the crime.

Tags : PUNJAB AND HARYANA HIGH COURT   BAIL TO GANG-RAPE ACCUSED  

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