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Del. HC Partially Allows Plea Against Discharge of Sharjeel Imam & Others in Jamia Violence Case - (28 Mar 2023)

CRIMINAL

Delhi High Court while partially allowing petition against discharge of Sharjeel Imam, Safoora Zargar, Asif Iqbal Tanha and eight others in Jamia violence case has observed that right to peaceful assembly is subject to reasonable restrictions and acts of violence/violent speeches are not protected.

Tags : DELHI HIGH COURT   DISCHARGE   SHARJEEL IMAM   JAMIA VIOLENCE CASE   VIOLENT SPEECHES  

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