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Gujarat HC Grants Bail to 8 Accused in Bharuch Mass-Conversion Case - (29 Aug 2022)

CRIMINAL

Gujarat High Court has allowed 6 bail pleas filed by 8 persons accused of forcing tribals from Amod town in Gujarat's Bharuch district to convert their religion, upon a prima facie finding that there is no material to conclusively prove that the conversion was caused by the use of force.

Tags : GUJARAT HIGH COURT   MASS CONVERSION   TRIBALS  

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