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SC to WB Sessions Court: Decide Mohammad Shami’s Domestic Violence Case in One Month - (07 Jul 2023)

CRIMINAL

Supreme Court has directed West Bengal Sessions Court to decide and dispose of all proceedings against cricketer Mohammad Shami in a cruelty and assault case filed by his wife Hasin Jahan in 2018, within one month.

Tags : SUPREME COURT   MOHAMMAD SHAMI   DOMESTIC VIOLENCE  

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