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Delhi Court Dismisses Regular Bail Plea Filed by Sharjeel Imam in 2019 Case - (22 Oct 2021)

CRIMINAL

Delhi Court has dismissed the regular bail plea filed by Sharjeel Imam in a 2019 case alleging that he delivered provocative speeches which led to Delhi Riots at various places observing that the tone and tenor of the incendiary speech tend to have a debilitating effect upon public tranquility, peace and harmony of the society.

Tags : DELHI COURT   BAIL PLEA FILED BY SHARJEEL IMAM  

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