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MP HC Denies Bail to Woman Accused of Female Foeticide - (05 Apr 2021)

CRIMINAL

Madhya Pradesh High Court has denied bail to a woman accused of female foeticide, calling for strict implementation of the Pre-Conception and Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994, stating that granting of bail may reinforce the notion that the PC&PNDT Act is only a paper tiger and that clinics and laboratories can carry out sex- determination and feticide with impunity.

Tags : MADHYA PRADESH HIGH COURT   WOMAN ACCUSED OF FEMALE FOETICIDE  

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