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Madhya Pradesh High Court Grants Bail to 8 Tablighi Jamaat Members - (27 May 2020)

CRIMINAL

Madhya Pradesh High Court has granted bail to eight members of Tablighi Jamaat, including six foreigners, arrested under sections 188, 269 and 270 of the Indian Penal Code, 1860, Section 51 of National Disaster Management Act 2005, and Sections 13 & 14 of Foreigners Act, 1946.

Tags : MADHYA PRADESH HIGH COURT   BAIL TO TABLIGHI JAMAAT MEMBERS  

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