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CRIMINAL - Bhima Koregaon Case: SC Asks Bombay HC to Decide Gautam Navlakha's Plea Within 8 Weeks - (13 Mar 2019)

CRIMINAL

Supreme Court has asked Bombay High Court to decide on a plea moved by civil liberties activist Gautam Navlakha, seeking to quash the FIR lodged against him in the 2017 Koregaon-Bhima case, within eight weeks.

Tags : SUPREME COURT   BHIMA KOREGAON CASE  

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