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Criminal Background of a Person can't Hinder his Right as Devotee: Kerala HC - (18 Jan 2019)

Kerala High Court has permitted a man, accused in various crimes, to have 'darsan' of Lord Ayyappa at Sabarimala, observing that his right as a devotee can't be prevented or stalled merely because of his criminal background.

Tags : KERELA HIGH COURT   RIGHT AS A DEVOTEE  

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