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Delhi HC Issues Notice in Plea of Continued Detention of Person Accused Under UAPA - (25 May 2020)

CRIMINAL

Delhi High Court has issued notice in a plea seeking release of an accused who, despite being granted bail for other charges, continues to be in custody for a charge under Unlawful Activities Prevention Act, 1967 due to the non-functioning of the National Investigation Agency Special Courts.

Tags : DELHI HIGH COURT   CONTINUED DETENTION OF PERSON  

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