Bhima-Koregaon violence

bhima koregaon violence
Case BriefsSupreme Court

Vernon Gonsalves and Arun Ferreira were charged with several offences under IPC and Unlawful Activities (Prevention) Act, 1967 and they were alleged to have played an active role in recruitment of and training for cadres of the Communist Party of India (Maoist).

bhima koregaon violence
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Earlier, the Bombay High Court had denied the plea of Vernon Gonsalves and Arun Ferreira.

Case BriefsSupreme Court

Supreme Court: A Bench of CJ Dipak Misra, A.M. Khanwilkar and Dr D.Y. Chandrachud passed an order concerning interim relief in the