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SC Issues Notice on DMK MP RS Bharati's Plea Seeking to Quash Criminal Case Under SC/ST Act - (12 Mar 2021)

CRIMINAL

Supreme Court has issued notice on a plea filed by a DMK leader and Rajya Sabha Member of Parliament R S Bharathi challenging a Madras High Court's refusal to quash a chargesheet filed against him under the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 over a speech made by him.

Tags : SUPREME COURT   R S BHARATHI  

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