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Delhi High Court Denies Anticipatory Bail to Hotel Owner in Minor Rape Case - (06 Sep 2021)

CIVIL

Delhi High Court has denied anticipatory bail to the owner of a hotel where a 16-year old minor girl was allegedly kept and raped for four days, after observing that he facilitated in the crime by running the hotel without a valid license and not keeping records of guests.

Tags : DELHI HIGH COURT   ANTICIPATORY BAIL TO HOTEL OWNER  

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