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Sohrabuddin Case: Bombay HC Dismisses PIL Seeking Direction to CBI to Challenge Amit Shah’s Discharge - (03 Nov 2018)

Bombay High Court has dismissed PIL filed by Bombay Lawyer’s Association seeking a writ of mandamus to be issued directing CBI to challenge BJP president Amit Shah’s discharge in the alleged fake encounter case of Sohrabuddin Shaikh.

Tags : BOMBAY HIGH COURT   SOHRABUDDIN CASE  

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