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J&K HC Seeks Govt's Reply in Plea for Quashing FIR Against Kashmiri Journalist - (27 Apr 2020)

CRIMINAL

Jammu and Kashmir High Court has asked the Union Territory administration to file its reply in a plea for quashing of First Information Report registered against journalist Gowhar Geelani, under the Unlawful Activities (Prevention) Act, 1967 (UAPA).

Tags : JAMMU & KASHMIR HIGH COURT   KASHMIRI JOURNALIST  

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