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Karnataka HC Summons Office Bearers of Hubli Bar Association for Resolution Against Sedition Accused - (27 Feb 2020)

CRIMINAL

Karnataka High Court has summoned the office bearers of the Hubli Bar Association in the hearing of a Petition filed against the resolution passed by the Association deciding that none of its members would represent the three Kashmiri Students booked for sedition.

Tags : KARNATAKA HIGH COURT   HUBLI BAR ASSOCIATION RESOLUTION  

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