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Delhi HC Asks Kobad Ghandy to File Reply on Plea Seeking Cancellation of His Bail - (02 Dec 2015)

Delhi High Court has asked top Maoist ideologue Kobad Ghandy, accused of trying to set up a base for banned outfit CPI (Maoist), to respond to a plea for cancelling his bail in a case under Unlawful Activities Prevention Act (UAPA).

Tags : DELHI HIGH COURT   KOBAD GHANDY  

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