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Meghalaya HC: Granting Bail on Humanitarian Grounds Not Legally Tenable - (14 Dec 2021)

CRIMINAL

Meghalaya High Court has observed that granting of bail on humanitarian grounds is not legally tenable while setting aside the bail granted to an accused under the Protection of Children Against Sexual Offences Act, 2012.

Tags : MEGHALAYA HIGH COURT   GRANTING BAIL ON HUMANITARIAN GROUNDS  

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