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SC Requests CJ of Jharkhand HC to Probe Removal Of Part Of Bail Order From Court’s Site - (10 Nov 2017)

SC has requested Chief Justice of Jharkhand HC to conduct an enquiry or to have it conducted by a suitable independent officer, into two orders of denial of bail to two political prisoners, husband & wife, and determine how these orders were issued, uploaded on the website, & removed partly later.

Tags : SUPREME COURT   JHARKHAND HC  

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