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Kerala High Court Grants Anticipatory Bail to Aisha Sultana in Sedition Case - (25 Jun 2021)

CRIMINAL

Kerala High Court has granted anticipatory bail to Lakshadweep filmmaker Aisha Sultana in a First Information Report registered against her under Section 124A and 153B of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   AISHA SULTANA  

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