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SC Seeks Response to 1993 Bombay Blast Convict Argument on Restraint on Extension of Imprisonment - (03 Feb 2022)

CRIMINAL

Supreme Court has sought the response of the Central Government to 1993 Bombay blast convict Abu Salem's argument that his imprisonment cannot extend beyond 25 years in view of the assurance of the government of India to Portugal at the time of his extradition.

Tags : SUPREME COURT   1993 BOMBAY BLAST CONVICT  

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