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Kerala HC: Accused Charged with Attempt to Rape Entitled to Statutory Bail - (31 Aug 2020)

CRIMINAL

Kerala High Court has held that an accused charged for attempt to rape under Section 511 read with Section 376 of the Indian Penal Code, 1860 , is entitled to statutory bail if no Final Report is filed within sixty days.

Tags : KERALA HIGH COURT   ACCUSED CHARGED WITH ATTEMPT TO RAPE  

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