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Kerala High Court Dismisses State's Plea to Withdraw Prosecution for 2015 Assembly Ruckus - (15 Mar 2021)

CIVIL

Kerala High Court has dismissed the Kerala State Government's plea to withdraw the prosecution against former members of the Kerala Legislative Assembly for disrupting proceedings in the Assembly in 2015.

Tags : KERALA HIGH COURT   2015 KERALA LEGISLATIVE ASSEMBLY RUCKUS  

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