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Supreme Court Rejects Anticipatory Bail Pleas in Koregaon Case - (17 Mar 2020)

CRIMINAL

Supreme Court on Monday rejected the anticipatory bail pleas of rights’ activists Anand Teltumbde and Gautam Navlakha, both booked under the Unlawful Activities (Prevention) Amendment Act, 1967 for alleged links with banned Communist Party of India (Marxist–Leninist) and the Koregaon Bhima violence, and asked them to surrender before the National Investigation Agency within three weeks.

Tags : SUPREME COURT   KOREGAON CASE  

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