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SC Asks P&H HC to Hear Father's Plea for Second Post-mortem in Jaipal Bhullar Encounter - (21 Jun 2021)

CRIMINAL

Supreme Court has set aside an order passed by the Punjab and Haryana High Court which had dismissed the petition filed by the father of alleged gangster Jaipal Bhullar, who was allegedly killed in a fake police encounter by Punjab police at Kolkata, seeking directions to the State of Punjab to get a second post-mortem examination conducted on his son's dead body.

Tags : SC   POST-MORTEM   JAIPAL BHULLAR  

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