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Calcutta HC Pronounces Verdict in Plea Alleging State Inaction in Post Poll Violence Case - (20 Aug 2021)

CRIMINAL

Calcutta High has pronounced the verdict in a batch of petitions alleging State inaction against the alleged acts of violence unleashed by members of ruling Trinamool Congress party on those who supported the BJP during the election emphasizing on the need for an independent investigation to be conducted by observing that there have been repeated instances of inaction by the State police authorities in registering complaints.

Tags : CALCUTTA HIGH COURT   POST-POLL VIOLENCE CASE  

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