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Karnataka HC Seeks Info About Cases Against MP/MLAs In Which State Govt. Filed Withdrawal Application - (08 Mar 2022)

CRIMINAL

Karnataka High Court has directed its Registrar General to furnish fresh information regarding the cases registered against Member of Parliament, Member of Legislative Assembly/Council in which the State Government has filed Withdrawal Application under Section 321 of Cr.P.C.

Tags : KARNATAKA HIGH COURT   WITHDRAWAL OF CASES  

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