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Karnataka HC Upholds 2016 Order of Trial Court Acquitting Raghaveshwara Bharathi Shri Swamiji - (12 Jan 2022)

CRIMINAL

Karnataka High Court has upheld a 2016 order of the trial court by which it discharged/ acquitted Raghaveshwara Bharathi Shri Swamiji, pontiff of the Shree Ramachandrapura Math, accused in a rape case, noting that the charge sheet in the matter was not filed by the authorized person.

Tags : KARNATAKA HIGH COURT   RAGHAVESHWARA BHARATHI SHRI SWAMIJI  

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