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Supreme Court Issues Notice to Centre on MDMK Leader Vaiko's Plea for Release of Farooq Abdullah - (16 Sep 2019)

CRIMINAL

Supreme Court has issued a notice to Centre while hearing a habeas corpus petition filed by MDMK General Secretary Vaiko seeking production of former Jammu and Kashmir CM Farooq Abdullah, who has reportedly been under house arrest in Srinagar since August 5 when Article 370 of Constitution of India was abrogated by Centre.

Tags : SUPREME COURT   FAROOQ ABDULLAH  

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