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Supreme Court Issues Notice to CBI on Plea Opposing Bail of Accused Vinod Bhave - (19 Aug 2021)

CRIMINAL

Supreme Court has issued notice to Central Bureau of Investigation (CBI) in a plea filed by Mukta Dabholkar, kin of murdered anti-superstition activist Narender Dabholkar, challenging the bail granted by the Bombay High Court to one of the accused Vikram Bhave. The Court has also issued notice to the State of Maharashtra and Bhave in a plea filed by Dabholkar's daughter Mukta and son Hameed.

Tags : SUPREME COURT   BAIL OF ACCUSED VINOD BHAVE  

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