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Gauhati HC Admits NIA's Appeal Against Discharge of Assam MLA Akhil Gogoi in Chandmari Case - (16 Jul 2021)

CRIMINAL

Gauhati High Court has admitted National Investigating Agency's appeal against the order of the Special NIA Court discharging him of all the charges in the Chandmari case involving Unlawful Activities (Prevention) Act, 1967, sedition, and other offences under the Indian Penal Code, 1860.

Tags : GAUHATI HIGH COURT   DISCHARGE OF ASSAM MLA AKHIL GOGOI  

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