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Supreme Court Directs Status Quo on Bhullar’s Release on Guru Purb - (18 Dec 2019)

CRIMINAL

Supreme Court has directed status quo on Centre’s decision to grant special remission on the occasion of the commemoration of 550th birth anniversary of Guru Nanak Dev, to Devinder Pal Singh Bhullar, serving a life term in 1993 Delhi bomb blast on then Youth Congress president MS Bitta’s entourage.

Tags : SUPREME COURT   BHULLAR  

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