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Bombay HC Directs Trial Court to Redact References on Victim's Identity in Tarun Tejpal Judgment - (27 May 2021)

CRIMINAL

Bombay High Court has directed the District and Sessions Court trying the Tarun Tejpal sexual assault case to redact the victim's identity while uploading the acquittal order on its website. The Court has also granted 3 days' time to the State, to amend the grounds of appeal against the acquittal order.

Tags : BOMBAY HIGH COURT   TARUN TEJPAL JUDGMENT  

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