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DHC Rejects Plea Seeking Issuance of Guidelines to Accelerate Sanctions to Prosecute Sedition Cases - (05 Dec 2019)

CRIMINAL

Delhi High Court (DHC) has rejected the petition seeking guidelines to be issued to the Delhi Government for granting sanction to prosecute sedition and corruption cases. The Court observed that it sees no reason to draft guidelines for Government to follow while granting sanctions to prosecute sedition or corruption cases.

Tags : DHC   SEDITION  

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