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Gujarat Riots: Zakia Jafri Seeks Hearing After Polls on Plea Against Clean Chit to Modi, SC Agrees - (11 Feb 2019)

The high court in its October 5, 2017, order said the SIT probe was monitored by the Supreme Court. However, it partly allowed Zakia's petition as far as its demand of a further investigation was concerned.

Tags : COURT   SC   HIGH COURT   SUPREME COURT  

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