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Kerala High Court: SHO Cannot Order Surrender of Firearms over Phone Calls Before Elections - (31 Mar 2026)

ELECTION

The court said that “Considering the FIR and other material placed on record which prima facie shows involvement of the applicant in the crime in question, I am of the view that it is not a fit case where the applicant should be granted regular bail,”.

Tags : BAIL   COAL LEVY CASE   FORMER CONGRESS TREASURER  

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