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Karnataka HC Seeks Clarification on Delay in Investigations Under SC/ST Act - (17 Sep 2020)

CRIMINAL

Karnataka High Court has sought a clarification from the State Government on why there has been delay in investigating and filing of charge sheet in offences registered under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

Tags : KARNATAKA HIGH COURT   DELAY IN INVESTIGATIONS  

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