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Supreme Court: Don’t Use Pellet Guns Indiscriminately in Jammu & Kashmir - (15 Dec 2016)

Supreme Court, while observing that pellet guns should not be used indiscriminately for controlling protests in J&K, has declined to grant a stay on its use without vetting a report being prepared by Ministry of Home Affairs.

Tags : SUPREME COURT   PELLET GUNS   JAMMU & KASHMIR  

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