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CRIMINAL - Malegaon Blast Case: Bombay HC stays Order of NIA Court Which allowed photocopies as evidence - (21 Feb 2019)

CRIMINAL

Bombay High Court Wednesday stayed a 2017 order of a special court that permitted the use of photocopied statements of witnesses and confessions of accused as secondary evidence in the 2008 Malegaon blast case.

Tags : BOMBAY HIGH COURT   MALEGAON BLAST CASE  

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