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P&H HC: No Ground for Default Bail U/S 167(2) CrPC - (03 May 2022)

CRIMINAL

Punjab and Haryana High Court, Has held that, for an offense of sexual assault, final report would be complete on statement of the prosecutrix and Forensic Science Laboratory Division report can be used only to support their version.

Tags : PUNJAB AND HARYANA HIGH COURT   FORENSIC SCIENCE LABORATORY DIVISION   SEXUAL ASSAULT  

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