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Madras High Court Quashes FIR Over FB Post Against General Bipin Rawat - (27 Jan 2022)

CRIMINAL

Madras High Court has quashed a First Information Report registered against a man over a Facebook post made by him against Late CDS General Bipin Rawat soon after his death in the helicopter crash on December 8, 2021.

Tags : MADRAS HIGH COURT   GENERAL BIPIN RAWAT  

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