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Utt. HC Grants Bail to Accused in UAPA Case after No Progress in Investigation in First 90 Days - (10 Jan 2025)

CRIMINAL

Uttarakhand High Court has granted bail to two accused implicated under UAPA Act, 1967 after noting that there was no substantial progress by the investigation agency in the initial ninety days of investigation.

Tags : UTTARAKHAND HIGH COURT   UAPA CASE   INVESTIGATION  

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