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Karnataka HC Issues Notice on PIL for Action Against Police for Interrogating Minor Students - (14 Feb 2020)

CIVIL

Karnataka High Court has issued a notice on a Public Interest Litigation (PIL) seeking action against the police authorities for illegally interrogating minor students of the Shaheen Education Society, Bidar, in connection to a play concerning the Citizenship Amendment Act.

Tags : KARNATAKA HIGH COURT   INTERROGATING MINOR STUDENTS  

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