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Karnataka HC Dismisses Plea of Kyrgyzstan National Seeking Relaxation of Bail Condition - (15 Sep 2020)

CRIMINAL

Karnataka High Court has dismissed a Petition filed by a Kyrgyzstan national seeking to relax bail condition imposed by the trial Court directing authorities to keep him in a detention center, till disposal of the case registered against him under the Foreigners Act, 1946.

Tags : KARNATAKA HIGH COURT   RELAXATION OF BAIL CONDITION  

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