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Delhi HC Seeks Union Response in Alleged Bookie Sanjeev Chawla's Plea Against Police Custody - (17 Feb 2020)

CRIMINAL

Delhi High Court has directed the Union Government to file a status report in a plea moved by alleged cricket bookie, Sanjeev Chawla seeking quashing of the remand order against him.

Tags : DELHI HIGH COURT   SANJEEV CHAWLA   PLEA AGAINST POLICE CUSTODY  

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