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Gujarat HC Declines Anticipatory Bail to Man Accused of Forcefully Converting Religion of 100 Hindus - (11 Apr 2022)

CRIMINAL

Gujarat High Court has dismissed anticipatory bail to a man accused of forcefully converting religion of 37 Hindu families and 100 Hindus for offences under Sections 4 of Gujarat Freedom of Religion Act, 2003 and Section 120B, 153(B)(1)(c), 506(2) of the Indian Penal Code, 1860.

Tags : GUJARAT HIGH COURT   ANTICIPATORY BAIL   CONVERTING RELIGION   HINDUS   100 HINDUS  

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