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P&H HC: Legislature Didn't Intend to Debar Juvenile from Seeking Relief of Pre-Arrest Bail - (27 Jul 2020)

CRIMINAL

Punjab & Haryana High Court has held that a petition for grant of pre-arrest bail cannot be said as non-maintainable as there is no indication that the legislature intended to debar juveniles from seeking pre-arrest bails.

Tags : PUNJAB AND HARYANA HIGH COURT   PRE-ARREST BAIL  

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