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Uttarakhand HC Seeks State's Reply on Swami Prabodhanand's Plea to Quash FIR - (24 Jan 2022)

CRIMINAL

Uttarakhand High Court has sought the response of the Uttarakhand State Government on a plea moved by Swami Prabodhanand Giri seeking quashing of the FIR (First Information Report) registered against him in connection with Haridwar Dharam Sansad Hate Speech Case.

Tags : UTTARAKHAND HIGH COURT   SWAMI PRABODHANAND  

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