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CRIMINAL - Teesta Setalvad Case: SC Expresses Astonishment at Gujarat High Court Judgement - (15 Mar 2019)

CRIMINAL

Supreme Court has expressed astonishment that Gujarat High Court granted anticipatory bail to social activist Teesta Setalvad and her husband in an alleged NGO fund embezzlement case and simultaneously gave liberty to police to seek their custody if they do not cooperate in the probe.

Tags : SUPREME COURT   TEESTA SETALVAD CASE  

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