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SC Restrains Tripura Police From Taking Coercive Steps Against 3 Persons Booked Under UAPA - (17 Nov 2021)

CRIMINAL

Supreme Court has directed Tripura Police that no coercive steps should be taken against 2 lawyers & 1 journalist, who were booked under anti-terror law Unlawful Activities Prevention Act (UAPA) over their social media posts and reports about the recent communal violence which took place in state.

Tags : SUPREME COURT   UNLAWFUL ACTIVITIES PREVENTION ACT  

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