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SC Issues Contempt Notice Against Petitioner for Calling a Judge ‘Terrorist’ - (28 Nov 2022)

CONTEMPT OF COURT

Supreme Court has directed the Registry to issue a show cause notice for initiating criminal contempt proceedings against a petitioner-in-person, who had made bald allegations against a judge of the Apex Court by him a Terrorist.

Tags : SUPREME COURT   TERRORIST   CONTEMPT  

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