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Bombay High Court Upholds 60-Day Jail Term for Rash Driving that Killed Constable - (02 Dec 2019)

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Bombay High Court has upheld the jail term of 60 days imposed by a lower court in a case of rash and negligent driving against a rickshaw driver who caused the death of a police constable in 2014.

Tags : BOMBAY HIGH COURT   RASH DRIVING  

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