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Supreme Court Directs J&K HC to Decide in 6 Weeks on Plea Seeking Ban on Use of Pellet Guns - (22 Jul 2019)

The PIL on the issue was filed before the high court in 2016 by by Jammu and Kashmir High Court Bar Association seeking stay on use of pellet guns as a large number of people had been killed or injured due to its use.

Tags : COURT   HIGH COURT   SUPREME COURT  

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