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Punjab & Haryana HC: Why Not Let CBI Probe All Jat Agitation Cases - (23 Sep 2016)

Punjab & Haryana HC has asked Haryana Government why all the FIRs, except the one registered into the alleged Murthal gangrape case, should not be handed over to CBI for further probe.

Tags : PUNJAB & HARYANA HC   HARYANA GOVERNMENT   MURTHAL GANGRAPE CASE  

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