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Karnataka HC Grants Bail to Juvenile Incarcerated for 2.5 Yrs - (14 Apr 2022)

CRIMINAL

Karnataka High Court has passed an order to grant bail while observing that the maximum punishment in regard of allegation of conspiring with adult accused persons is of 3 years and he has already spent about 2½ years in custody.

Tags : KARNATAKA HIGH COURT   2½ YEARS   3 YEARS   BAIL  

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