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Kamlesh Chaturvedi Vs State Of Chhattisgarh
Decision:
Rejected
01-05-2024
.... 3. Learned counsel for the applicant submits that the applicant is an innocent person and has not committed any ofence as alleged against him. He further submits that the applicant is educated person of the society and he is a reputed person of the society, he never done any such ofence against ...
Chhattisgarh High Court
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