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Allahabad HC Says Disqualification of Azam Khan Not Conclusive for Bail Application - (15 Oct 2020)

CRIMINAL

Allahabad High Court has held that its verdict disqualifying Mohd. Abdullah Azam Khan from the membership of the State Legislative Assembly for falsifying his age in the affidavit, is not conclusive for the purpose of consideration of bail application in the criminal case arising out of such falsification.

Tags : ALLAHABAD HIGH COURT   MOHD. ABDULLAH AZAM KHAN  

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