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Karnataka HC Quashes Complaint Against CM Yediyurappa - (14 Sep 2020)

CRIMINAL

Karnataka High Court has quashed a complaint registered against Chief Minister, BS Yediyurappa for offences under Section 123 (3) of the Representation of Peoples Act, 1951 and under Section 171C and 171F of the Indian Penal Code, 1860.

Tags : KARNATAKA HIGH COURT   B.S.YEDIYURAPPA  

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