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Kerala HC: No Bar on Filing Anticipatory Bail Applications in Triple Talaq Cases - (10 Aug 2020)

CRIMINAL

Kerala High Court has held that Anticipatory Bail application under Section 438 of the Code of Criminal Procedure, 1973 is not barred in a case in which an offence under the provisions of Muslim Women (Protection of Rights on Marriage) Act, 2019 is alleged.

Tags : KERALA HIGH COURT   ANTICIPATORY BAIL APPLICATIONS IN TRIPLE TALAQ CASES  

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