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Supreme Court Seeks J&K Govt's Reply on Custodial Torture of Kathua Case Witness - (09 Aug 2018)

Supreme Court has sought a response from Jammu and Kashmir government on a plea by Talib Hussain, a key witness in Kathua gang rape-and-murder case, alleging custodial torture by the state police in an alleged rape case lodged against him by his sister-in-law.

Tags : SUPREME COURT   KATHUA  

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