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CIVIL - Judicial Probe can't be Undertaken into Fighter Plane Crashes: Supreme Court - (19 Feb 2019)

CIVIL

Supreme Court has refused to entertain a petition seeking court-monitored investigation into incidents of fighter plane crashes including recent crash of Mirage-2000 trainer aircraft near Bengaluru in which two Indian Air Force (IAF) pilots were killed and said Supreme Court cannot undertake judicial enquiry into mishappenings involving fighter jets.

Tags : SUPREME COURT   FIGHTER PLANE CRASHES  

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