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Supreme Court Quashes Criminal Defamation Case Against Proprietor of Karavali Ale Newspaper - (20 Apr 2017)

Supreme Court has quashed criminal defamation case against BV Seetharam, the proprietor of newspaper Karavali Ale on grounds that he is neither editor nor printer and publisher of newspaper in question, but is only the proprietor.

Tags : SUPREME COURT   KARAVALI ALE  

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