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Allahabad HC Protects 2 Anti-CAA Protesters from Arrest Till Filing of Police Report - (17 Nov 2020)

CRIMINAL

Allahabad High Court has directed that two anti-CAA (Citizenship Amendment Act, 2019) protest accused shall not be arrested in the case till the submission of police report under Section 173(2) of the Code of Criminal Procedure, 1973.

Tags : ALLAHABAD HIGH COURT   ARREST OF ANTI-CAA PROTESTORS  

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