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Delhi High Court Cancels Bail of 72 Yrs Old Accused in POCSO Case - (01 Feb 2022)

CRIMINAL

Delhi High Court has cancelled the bail granted to a 72 years old man, who is accused of raping a 7 years old girl child and is booked for the offence of Rape under Section 376 of Indian Penal Code, 1860 and Penetrative sexual assault under Section 4 of the Protection of Children from Sexual Offences Act, 2012.

Tags : DELHI HIGH COURT   BAIL OF 72 YRS OLD ACCUSED IN POCSO CASE  

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