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Bombay HC Directs Maharashtra Govt to File Reply on Emergency Parole of GN Saibaba - (13 Aug 2020)

CRIMINAL

Bombay High Court has directed the Maharashtra Government to file a reply to the emergency parole application filed by former Delhi University Professor GN Saibaba who has been convicted under Unlawful Activities (Prevention) Act, 1967 for having links with Maoists.

Tags : BOMBAY HIGH COURT   EMERGENCY PAROLE OF GN SAIBABA  

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