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Delhi HC: If Use of Smoke Cannister a Terrorist Act then Every Holi & IPL Match Will Attract UAPA - (25 Apr 2025)

CRIMINAL

Delhi High Court while hearing bail plea of accused in 2023 Parliament security breach case, has remarked that if use of smoke canister comes under the ambit of a terrorist act the every holi and IPL match will also attract the offence under Unlawful Activities (Prevention) Act, 1967.

Tags : DELHI HIGH COURT   PARLIAMENT SECURITY BREACH   TERRORIST ACT  

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