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Apex Court Directs J&K High Court to Decide in 6 Weeks on Plea Seeking Ban on Use of Pellet Guns - (23 Jul 2019)

CIVIL

Apex Court has asked the Jammu and Kashmir High Court to decide within six weeks the plea seeking ban on the use of pellet guns for controlling street protests in the State. The Court took note of a letter dated July 4 by the Registrar General of the High Court that the matter is listed for hearing on Tuesday before a division bench.

Tags : APEX COURT   PELLET GUNS  

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