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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 has 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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