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Bombay HC Seeks Reply on Sudha Bharadwaj's Plea for Default Bail in Bhima Koregaon Case - (23 Jun 2021)

CRIMINAL

Bombay High Court has directed the National Investigating Agency and State to file their replies in lawyer-activist Sudha Bharadwaj's plea seeking default bail on the grounds that the Pune judge was not authorized to grant extension for filing the charge sheet against her in 2018 or to take cognizance of the charge sheet filed subsequently in February 2019.

Tags : BOMBAY HIGH COURT   DEFAULT BAIL IN BHIMA KOREGAON CASE  

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