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SC Directs Special Judge to Submit Report on Non-Framing of Charges Against Hameer Ui Uddin - (01 Sep 2021)

CRIMINAL

Supreme Court has directed the Special Judge, Designated Court, Ajmer, Rajasthan to submit a report to the Top Court explaining as to why charges have not been framed against Hameer Ui Uddin accused in the serial blasts in multiple Rajdhani Express and other trains in 1993. The Court has also directed the Special Judge to submit a report within a period of two weeks on the status of TADA Special Case of 1994.

Tags : SUPREME COURT   NON-FRAMING OF CHARGES AGAINST HAMEER UI UDDIN  

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