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Karnataka HC Quashes and Sets Aside Criminal Case Registered Against BJP leader, Karunakarareddy - (25 Oct 2021)

ELECTION

Karnataka High Court has quashed and set aside the criminal case registered against BJP leader, Karunakarareddy for conducting an election program and holding a public meeting in 2018, within the premises of Chowdeshwari Temple without written permission from the Election Commission.

Tags : KARNATAKA HIGH COURT   BJP LEADER   KARUNAKARAREDDY  

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