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Madras HC Dismisses Krishnasamy’s Petition to Quash FIR - (05 Nov 2015)

Madras High Court has denied to take a petition filed by Puthiya Tamilagam president K. Krishnasamy to quash a FIR registered against him for allegedly disobeying prohibitory order issued during Dalit leader Immanuel Sekaran’s death anniversary in Paramakudi on September 11.

Tags : MADRAS HIGH COURT   KRISHNASAMY  

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