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Ker. HC: Anticipatory Bail Can’t be Granted Merely Because Accused was 18 at time of Offence - (12 Oct 2023)

CRIMINAL

Kerala High Court while rejecting bail plea of a man accused of committing rape on his disabled cousin sister, has held that accused cannot be granted anticipatory bail for the reason that he was only 18 years of age at the time when the alleged offence of rape was committed.

Tags : KERALA HIGH COURT   ANTICIPATORY BAIL   RAPE  

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