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Supreme Court Grants Bail to 4 Convicts in 2002 Naroda Patiya Riots Case, Doubts Their Conviction - (23 Jan 2019)

The Supreme Court granted bail to four convicts on the chief grounds that the High Court verdict of conviction was “debatable” and that they should be released on bail since their appeal would take much time for disposal.

Tags : COURT   HIGH COURT   SUPREME COURT  

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