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Supreme Court Quashes Plea Seeking Mechanism to Deal with Alleged Misuse of Sedition Law - (09 Mar 2020)

CRIMINAL

Supreme Court has declined to entertain a plea seeking framing of a proper mechanism to deal with alleged misuse of the sedition law by the government machinery. The Court dismissed the plea filed by a social activist and said it was open for the Petitioner to approach the appropriate authority.

Tags : SUPREME COURT   SEDITION LAW  

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