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Madras High Court Allows 30 Days of Ordinary Leave to Rajiv Case Convict Nalini - (08 Jul 2019)

CRIMINAL

Madras High Court has allowed 30 days of ordinary leave to S. Nalini, 52, a life convict in the former Prime Minister Rajiv Gandhi’s assassination case. The order was passed after she argued her case in person and made a fervent request to the judges in a choked voice that she may be allowed to step out of prison for some days to make arrangements for the marriage of her daughter.

Tags : MADRAS HIGH COURT   NALINI  

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