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Bombay High Court Rejects Tarun Tejpal's Plea for In-Camera Hearing of Rape Case Appeal - (25 Nov 2021)

CRIMINAL

Bombay High Court has rejected an application moved by journalist Tarun Tejpal under Section 327 of the Code of Criminal Procedure, 1973 for conducting hearings through in-camera proceedings against his acquittal in a 2013 rape case.

Tags : BOMBAY HIGH COURT   IN-CAMERA HEARING OF RAPE CASE APPEAL  

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