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Delhi HC Invokes Revisional Jurisdiction in 1984 Anti-Sikh Riots Cases, Notices Acquitted Accused - (30 Mar 2017)

Delhi High Court has issued show cause notices in five 1984 anti-Sikh riots cases in which all accused were acquitted in 1986, invoking revisional Jurisdiction.

Tags : DELHI HIGH COURT   1984 ANTI-SIKH RIOTS  

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