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Karnataka High Court Acquits All Accused in Hangarahalli ‘Bonded Labour’ Case - (13 Jan 2017)

Karnataka High Court has acquitted a stone crushing unit proprietor and three others accused in Hangarahalli ‘bonded labour’ case that had hit headlines in 2000 after Raitha Sangha leaders along with representatives of media raided unit in Mandya district.

Tags : KARNATAKA HIGH COURT   BONDED LABOUR’   HANGARAHALLI  

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