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SC Issues Notice in PIL Seeking Criminal Action on Haridwar Hate Speeches - (12 Jan 2022)

CRIMINAL

Supreme Court has issued notice to the State of Uttarakhand in a Public Interest Litigation seeking criminal action with respect to the Haridwar Dharm Sansad conclave where hate speeches against Muslims were made.

Tags : SUPREME COURT   HARIDWAR HATE SPEECHES  

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