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Bombay HC Quashes FIR Against Raj Thackeray For Disobeying Public Servant In 2010 - (10 Nov 2023)

CRIMINAL

Bombay High Court has quashed the FIR and criminal proceedings against Maharashtra Navnirman Sena (MNS) chief Raj Thackeray alleging disobeying an order of a public servant by overstaying in Kalyan Dombivali Municipal Corporation area ahead of civic elections held in 2010.

Tags : BOMBAY HIGH COURT   RAJ THACKERAY   KALYAN DOMBIVALI MUNICIPAL CORPORATION  

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