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Bombay HC Directs State Not to Take Coercive Steps Against Nagpur Resident Tweets - (31 Aug 2020)

CIVIL

Bombay High Court has directed the State not to take coercive steps against Sameer Thakkar who was booked for offences punishable under Sections 295B, 500, 504 & 505(2) of Indian Penal Code, 1860 read with Section 67 of Information Technology Act, 2000 for tweeting against the State government and its functioning regarding the Sushant Singh Rajput death case.

Tags : BOMBAY HIGH COURT   COERCIVE STEPS AGAINST NAGPUR RESIDENT TWEETS  

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