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Delhi High Court: Fact of Being Elderly or Infirm Doesn’t Entitle Person to Pre-Arrest Bail - (01 Oct 2024)

CRIMINAL

Delhi High Court has stated that in cases, where the accused is alleged to be directly involved in the incessant demands of dowry and harassment of the deceased, the mere fact of being an elderly woman or infirm does not automatically entitle her to pre-arrest bail.

Tags : DELHI HIGH COURT   PRE-ARREST BAIL   ELDERLY WOMAN  

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