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BSF 'Pushing Back' Rohingyas; Supreme Court Asks Govt to Respond to Plea - (31 Jan 2018)

During the brief hearing, lawyer Prashant Bhushan, appearing for Mohammad Salimullah and Mohammad Shaqir, alleged that the BSF was pushing back hapless refugees through "inhumane and degrading treatment" and in clear violation of "the non refoulement principle of customary international law".

Tags : COURT   SUPREME COURT  

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