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J&K HC Grants Bail to Man Accused of Sexually Assaulting Minor on Lack of Evidence - (18 Oct 2021)

CRIMINAL

Jammu & Kashmir And Ladakh High Court has granted bail to a man accused of sexually assaulting a minor as it noted that the victim and her father had stated nothing against him/accused in their statements recorded under Section 164 of Code of Criminal Procedure, 1973 (Recording of confessions and statements).

Tags : JAMMU & KASHMIR AND LADAKH HIGH COURT   MAN ACCUSED OF SEXUALLY ASSAULTING MINOR  

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