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Gauhati HC: Providing SIM Card for Anti-National Activities Amounts to Providing Logistics Support - (15 May 2023)

CRIMINAL

Gauhati High Court while denying bail to an accused under UAPA, has held that providing a SIM card to an “illegal Bangladeshi national for carrying out anti-national and terrorist activities” amounts to providing them with ‘logistics support’ and falls under Section 10 of Evidence Act, 1872.

Tags : GAUHATI HIGH COURT   ANTI-NATIONAL ACTIVITIES   BAIL   LOGISTIC SUPPORT  

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