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Delhi HC Dismisses Ansal Brothers' Pleas Seeking Suspension of Sentence in Evidence Tampering Case - (16 Feb 2022)

CRIMINAL

Delhi High Court has dismissed the pleas filed by real estate barons, Sushil Ansal and Gopal Ansal, seeking suspension of their seven-year jail term in the evidence tampering case in connection with the Uphaar fire tragedy that happened in the year 1997.

Tags : DELHI HIGH COURT   SUSPENSION OF SENTENCE IN EVIDENCE TAMPERING CASE  

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