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MP HC Denies Bail to Lawyer, Accused of Minor Rape, Trafficking - (01 Oct 2025)

CRIMINAL

Madhya Pradesh High Court refused bail to an advocate accused of raping and trafficking a minor girl, who identified him during court proceedings. The court noted the serious and specific allegations against the accused, emphasizing the need for a thorough investigation before considering bail.

Tags : BAIL   LAWYER   MINOR   RAPE  

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