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Even Judges Have to Face Brunt of Social Media, says Supreme Court While Hearing Arrested Journalist's Case - (12 Jun 2019)

The bench made these observations while hearing a habeas corpus petition (a writ for producing a person who is under arrest or in unlawful detention before a court) filed by Prashant Kanojia's wife, Jagisha Arora, challenging his arrest.

Tags : COURT   SUPREME COURT  

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