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P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health - (15 Sep 2026)

CRIMINAL

Punjab and Haryana High Court granted interim medical bail to a 76-year-old accused in a money laundering case, observing that courts must examine bail pleas of elderly persons with health issues with utmost sympathy, concern and a firm commitment to justice.

Tags : JUDGES; BAIL; ACCUSED  

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