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Dalit Labour Activist Nodeep Kaur Bail Plea: Panjab and Haryana HC
The bail supplication came in the mood for hearing before the Bench of Justice Avneesh Jhingan, who likewise guided the State Counsel to put on record archives identified with the case on Wednesday itself so the matter could be required on 25 Feb.
The Panjab and Haryana High Court on Wednesday deferred the conference on the bail request recorded by Dalit work lobbyist Nodeep Kaur, who has been in Haryana Police authority since January 12, The Court will hear the matter on February 26.
Prior, Kaur, 24, had moved the Punjab and Haryana High Court looking for bail however didn't get alleviation on Monday and the matter was dismissed to February 24 on the solicitation of the Haryana government counsel. The bail supplication came in the mood for hearing before the Bench of Justice Avneesh Jhingan, who likewise guided the State counsel to put on record archives identified with the case on Wednesday itself.
In her bail supplication, Kaur asserted that she has been focused for two reasons right off the bat, the nearby police are making conscious and determined endeavors to check unionization of laborers and to keep abusing them. Furthermore, she was dishonestly ensnared as she was was fruitful in creating enormous help for the ranchers' development.
She said cops took her to the Police Station with no female Police official and she was beaten and tormented by the authorities in the care because of which she endured numerous wounds.
Kaur is a dissident of the Mazdoor Adhikari Sangathan in Kundli. She and the Sangathan president Shiv Kumar are in Police authority. Kumar was captured 4 days after Kaur.
