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Tripura HC Directs State to Take Steps to Recover Girl Allegedly Kidnapped & Taken to Bangladesh - (29 Nov 2021)

CIVIL

Tripura High Court directed the Tripura police department to ensure her recovery at the earliest, while dealing with a habeas plea for recovery of a minor daughter (16 year old) of the petitioner who was allegedly kidnapped and taken to Bangladesh.

Tags : TRIPURA HIGH COURT   RECOVERY OF KIDNAPPED GIRL  

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