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Gujarat High Court Dismisses Hardik Patel’s Plea to Recall Sedition Charge Probe - (05 Oct 2015)

Gujarat High Court has dismissed Hardik Patel’s plea seeking recall of its order for police inquiry into sedition charges made against him and to register a case if required as no FIR was filed against him under the sedition charge.

Tags : GUJARAT HIGH COURT  HARDIK PATEL  

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