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P&H HC: No Leniency While Dealing With Bail Petitions of Cyber Thugs - (25 Jul 2023)

CRIMINAL

Punjab & Haryana HC has rejected the pre-arrest bail plea of a man in a case related to the hacking of computers of a centre where online examinations for recruitment to various departments were conducted and observed that there can be no leniency while dealing with bail petitions of cyber-thugs.

Tags : PUNJAB & HARYANA HC   CYBER-THUGS  

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