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Supreme Court Dismisses Plea Alleging Custodial Torture of Kathua Rape-Murder Case Witness - (19 Nov 2018)

Supreme Court has dismissed a plea claiming that a key witness in the Kathua gang rape-and-murder case was allegedly tortured in custody by the Jammu and Kashmir Police in connection with a separate rape case.

Tags : SUPREME COURT   KATHUA GANG RAPE  

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