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Allahabad HC Refuses to Quash Charge Sheet Against Facebook Post Against Keshav Prasad Maurya - (14 Jan 2022)

CRIMINAL

Allahabad High Court has refused to quash the charge-sheet, cognizance order as well as entire proceedings in a criminal case registered over an alleged Facebook Post tarnishing the image of Keshav Prasad Maurya, Deputy Chief Minister of Uttar Pradesh.

Tags : ALLAHABAD HIGH COURT   KESHAV PRASAD MAURYA  

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