State of Bihar Vs. Rajballav Prasad @ Rajballav PD.Yadav @ Rajballabh Yadav Case Summary You Can Listen To on Caseon

1 24 Nov, 2016
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State of Bihar Vs. Rajballav Prasad @ Rajballav PD.Yadav @ Rajballabh Yadav

Supreme Court Of India Criminal Appeal/1141/2016

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Case Background

The accused was tried in Mahila Police Station Case No. 15 of 2016 for multiple offenses under the Indian Penal Code, POCSO Act, and Immoral Traffic Act, following a written ...

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