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Bombay High Court Allows Egyptian Man's Habeas Corpus Plea Against In-Laws - (31 Jan 2020)

FAMILY

Bombay High Court has allowed a criminal writ Petition filed by Khaled Kassem, an Egyptian citizen who sought the issuance of a writ of habeas corpus against his sister-in-law and mother-in-law for alleged illegally confining his 11-month old son Kian.

Tags : BOMBAY HIGH COURT   WRIT OF HABEAS CORPUS   ILLEGAL CONFINEMENT OF CHILD  

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