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Supreme Court Seeks UP Government Reply Over Arresting Journalist Under Gangster Act - (10 Jan 2020)

CRIMINAL

Supreme Court has sought Uttar Pradesh Government's reply on a bail plea of a journalist arrested under the stringent UP Gangsters and Anti-Social Activities (Prevention) Act, 1986 for alleged blackmailing and extortion of Noida police officials. The top court asked the Allahabad High Court to proceed with a similar plea before it concerning the bail of journalist and decide the issue expeditiously.

Tags : SUPREME COURT   JOURNALIST  

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