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R. Sukanya Vs R. Sridhar and Others
Decision:
Allowed
18-08-2008
.... or trial of, any particular case, that the public generally, or any particular person, shall not have access to, or be or remain in, the room or building used by the Court. (2) Notwithstanding anything contained in Sub-section (1), the inquiry into and trial of rape or an offence u/s 376, Sectio ...
Madras High Court
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