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Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay - (24 Oct 2026)

CRIMINAL

Delhi High Court held that the SEM notice asking AISA president Neha Bora to execute a Rs. 10,000 peace bond was not based on mere hearsay. The Court noted it relied on an October 17 kalandara containing three general diary entries linked to separate incidents.

Tags : SEM NOTICE; NEHA BORA; PEACE BOND  

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