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Gujarat High Court Denies Bail to Gulbarg Convicts - (09 Apr 2020)

CRIMINAL

Gujarat High Court has denied bail to three convicts in the 2002 Gulbarg Society massacre case, who wanted temporary bail so that they could support their families during the nationwide lockdown due to the COVID-19.

Tags : GUJARAT HIGH COURT   GULBARG SOCIETY MASSACRE CASE  

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