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SC Uphold Bail Granted by Kerala HC to a Man Booked Under UAPA - (03 Feb 2021)

CRIMINAL

Supreme Court has upheld the bail granted by the Kerala High Court to a man booked under the Unlawful Activities (Prevention) Act, 1967 (UAPA) in connection with a brutal attack on a college professor who included, in his Malayalam exam paper, a question considered objectionable by certain sections of a particular faith.

Tags : SUPREME COURT   KERALA HIGH COURT   MAN BOOKED UNDER UAPA  

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