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CIVIL - Delhi HC Dismisses Plea of Manipur Student Activist Booked for Sedition for Citizenship Bill Remarks - (19 Feb 2019)

CIVIL

Delhi High Court has rejected Manipur student activist Veewon Thokchom's plea challenging his arrest and transit remand in capital in a sedition case lodged against him for remarks made over Citizenship Bill on social media.

Tags : DELHI HIGH COURT   CITIZENSHIP BILL  

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