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Twin Blast Case: Kerala HC Acquits The Accused - (28 Jan 2022)

CRIMINAL

Kerala High Court while acquitting the accused in the Kozhikode 2006 twin bomb blast case held that National Investigating Agency (NIA) had failed to produce credible evidence. The Court also found that there was no reliable evidence to incriminate them accused beyond reasonable doubt.

Tags : KERALA HIGH COURT   KOZHIKODE TWIN BLAST   NATIONAL INVESTIGATING AGENCY  

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