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Supreme Court Issues Notice on Shillong Time's Editor Patricia Mukhim's Plea to Quash FIR - (14 Jan 2021)

CRIMINAL

Supreme Court has issued notice on a Special Leave Petition filed by Patricia Mukhim, Editor of Shillong Times, against the judgement of Meghalaya High Court which had refused to quash criminal proceedings under Sections 153A, 500 and 505(c) of the Indian Penal Code, 1860 against her.

Tags : SUPREME COURT   PATRICIA MUKHIM  

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