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AIROnline 2019 HP 1060
Himachal Pradesh High Court
Hon'ble Judge(s): Anoop Chitkara , J

Criminal P.C. (2 of 1974) , S.439— Bail - Grant of - Offences registered u/S.370 of Penal Code and Ss.3,4 of Immoral Traffic Prevention Act - Victim refused to undergo medical examination - No provision in Penal Code or Criminal P.C. creating total bar for grant of bail - Hence bail granted. (Para 4 5)

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