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Supreme Court: Can't Ignore Hissar Jail Superintendent’s Plea, Just Because He is Jail Superintendent - (05 May 2017)

Supreme Court, while observing that “just because he is jail superintendent, we can’t ignore his side”, has ordered a probe into Hissar Jail Superintendent’s claim that he was at home at the time as alleged in complaint in a molestation case against him.

Tags : SUPREME COURT   HISSAR JAIL SUPERINTENDENT  

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