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Delhi HC Rejects Bail Plea of Rape Accused Who Misled Court on Settlement Via Fake Affidavit - (22 Feb 2021)

CRIMINAL

Delhi High Court has rejected the bail application of a rape accused who filed a fake affidavit with forged signatures and a fake Aadhar card copy of the victim claiming that the matter had been settled between the victim and him, and so the case was no longer pressed.

Tags : DELHI HIGH COURT   BAIL TO RAPE ACCUSED  

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