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Supreme Court Grants Bail to 14 Convicts Serving Life Terms for Gujarat Riots - (29 Jan 2020)

CRIMINAL

Supreme Court has granted interim bail to 14 persons sentenced to life imprisonment for the murder of 23 people in a Gujarat riots case of 2002, on the condition that they would keep aside six hours a week to engage themselves in “spiritual and social service”.

Tags : SUPREME COURT   GUJARAT RIOTS   BAIL  

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