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Delhi HC Refuses Default Bail to Sharjeel Imam; Upholds Trial Court Order Extending Time for Probe - (13 Jul 2020)

CRIMINAL

Delhi High Court has rejected the plea moved by Sharjeel Imam challenging the decision of the Trial Court wherein the Delhi Police was granted an extension of 3 months, beyond the statutory period of 90 days, to complete the investigation against him for offences under Unlawful Activities Prevention Act, 1967.

Tags : DELHI HIGH COURT   SHARJEEL IMAM  

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