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Delhi HC Seeks Centre's Response on Plea to Disclose Names of Persons Arrested in Delhi Riots Cases - (13 Jul 2020)

CRIMINAL

Delhi High Court has directed the Central Government to file a response in plea alleging that Delhi Police had violated section 41C of the Criminal Procedure Code, 1973 by not revealing the names of the persons arrested in connection with the Delhi riots.

Tags : DELHI HIGH COURT   DISCLOSURE OF ARRESTED PERSONS   DELHI RIOTS CASE  

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