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SC Directs to Respond to SIT Reports Seeking Cancellation of Bail to Ashish Mishra - (31 Mar 2022)

CRIMINAL

Supreme Court has directed the Uttar Pradesh government to respond to the two reports of a retired judge by April 4, monitoring the SIT investigation into the Lakhimpur Kheri violence case, which had sought cancellation of bail to Ashish Mishra, son of Union minister Ajay Mishra

Tags : SUPREME COURT   SIT   LAKHIMPUR KHERI VIOLENCE CASE   ASHISH MISHRA  

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