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P&H HC: Bail Application of Juvenile to be Decided After Considering Social Investigation Report - (03 Jun 2021)

CRIMINAL

Punjab and Haryana High Court has reiterated that the bail application of a Juvenile under Section 12 of the Juvenile Justice Act, 2015 must be decided after taking into account the Social Investigation Report of the child in question.

Tags : PUNJAB AND HARYANA HIGH COURT   BAIL APPLICATION OF JUVENILE  

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