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SC: Mere Membership of Banned Organization Will Not Lead to Inference of Committing Terrorist Act - (29 May 2019)

CRIMINAL

Supreme Court has rejected the challenge brought by Maharashtra Government against the Bombay High Court's order granting bail to alleged Maoist sympathiser Konnath Muralidharan, who has been in custody in Pune's Yerwada jail since May 2015.

Tags : SC   TERRORIST  

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