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SC Grants Bail to Teesta Setalvad in Case Related to Fabrication of Evidence in 2002 Riots Cases - (20 Jul 2023)

CRIMINAL

Supreme Court has granted bail to activist Teesta Setalvad in the Gujarat police case over alleged fabrication of evidence in the 2002 riots cases and observed that Gujarat High Court's order denying her regular bail was perverse and contradictory.

Tags : SUPREME COURT   BAIL   TEESTA SETALVAD  

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