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P & H HC Denies Pre-Arrest Bail to Rape Accused Due to 7 Months' Delay in FIR - (31 Aug 2020)

CRIMINAL

Punjab and Haryana High Court has observed that a delay of even 7 months in reporting the incident of rape would not entitle the accused to anticipatory bail.

Tags : PUNJAB AND HARYANA HIGH COURT   ANTICIPATORY BAIL  

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