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Supreme Court Directs TADA Court to Complete Trial Against Accused in 1993 Train Blasts Case - (15 Mar 2022)

CRIMINAL

Supreme Court has directed that the Special Judge of the Designated Court under TADA, Ajmer to endeavour to complete the trial by 30th November 2022, in connection with the bail plea of Hameer Ui Uddin, accused in the serial blasts in multiple Rajdhani Express and other trains in 1993.

Tags : SUPREME COURT   1993 TRAIN BLASTS CASE  

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