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Kerala High Court Grants Pre-Arrest Bail to Man for Alleged Abuse of Minor Grandson - (23 Sep 2021)

CRIMINAL

Kerala High Court has granted pre-arrest bail to a man who allegedly abused his minor grandson on the ground that he was not in charge or control of the child so as to attract the offence under Section 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

Tags : KERALA HIGH COURT   ALLEGED ABUSE OF MINOR GRANDSON  

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