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Punjab & Haryana HC Grants Bail to Woman in Double Murder Case Filed Two Years After Deaths - (03 Mar 2026)

CRIMINAL

Punjab and Haryana High Court granted regular bail to a 39-year-old woman accused of conspiring to murder her husband and his alleged paramour’s wife, citing delay in FIR, no postmortem, and lack of direct evidence.

Tags : BAIL   DOUBLE MURDER CASE   DEATHS  

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