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SC Stays Police Summons to Delhi Resident for FB Post Against West Bengal Government - (29 Oct 2020)

CRIMINAL

Supreme Court has stayed a direction to a Delhi resident accused of making an 'objectionable' Facebook post against West Bengal Government, to appear before the Investigating Officer in West Bengal in response to a notice issued under Section 41A of the Code of Criminal Procedure, 1973.

Tags : SUPREME COURT   SUMMONS TO DELHI RESIDENT FOR FB POST  

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