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Delhi High Court upholds order dismissing default bail to UAPA accused allegedly involved in propagating ISIS ideology and radicalizing youth

Delhi High Court upholds order dismissing default bail to UAPA accused allegedly involved in propagating ISIS ideology and radicalizing youth

Published on July 31, 2025July 31, 2025By Santosh Singh

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Previous storyDelhi High Court upholds order dismissing default bail to UAPA accused allegedly involved in propagating ISIS ideology and radicalizing youth

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