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Delhi Court: Denies Bail to Sharjeel Imam Denied Bail Inin Delhi Riots Larger Conspiracy Case - (12 Apr 2022)

CRIMINAL

Delhi Court has dismissed the bail plea moved by Sharjeel Imam in connection with a case alleging larger conspiracy into the Delhi riots of 2020, involving charges under Indian Penal Code, 1860 and Unlawful Activities (Prevention) Act, 1967.

Tags : DELHI COURT   SHARJEEL IMAM   CONSPIRACY   INDIAN PENAL CODE   UNLAWFUL ACTIVITIES (PREVENTION) ACT  

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