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Karnataka HC Directs State to File Reply with Preventive Steps Taken in Wake of Shimogga Blast - (03 Feb 2021)

CIVIL

Karnataka High Court has directed the state government to file a reply stating the preventive steps it proposes to take in the state in wake of the January 21, blast that occured near the Shivamogga town, when a lorry carrying explosives meant for quarrying had exploded killing 8 people.

Tags : KARNATAKA HIGH COURT   SHIMOGGA TOWN BLAST  

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