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Bhima Koregaon: SC Sets Aside Bombay HC Order Refusing Extra Time to Police to File Chargesheet - (13 Feb 2019)

Supreme Court has set aside Bombay High Court order which had refused to grant additional time beyond 90 days under the Unlawful Activities Prevention Act for filing the charge sheet against lawyer Surendra Gadling and four other activists arrested in Bhima Koregaon case.

Tags : SUPREME COURT   BHIMA KOREGAON CASE  

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