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Bombay High Court judgments

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High Courts18 Dec 2025Allowed

Sunil Deorao Ratne Vs State Of Maharashtra

Bombay High Court · (2025) 12 BOM CK 2919

Indian Penal Code-Sections 354, 354-A, 506, 10Protection of Children from Sexual Offences Act, 2012-Sections 7, 8, 12Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(xi)
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High Courts18 Dec 2025Disposed Of

Sagar Lodhi Vs The State Of Maharashtra & Anr.

Bombay High Court · 2025 INSC 1351

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bhartiya Nyaya Sanhita, 2023-Section 69Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v), 3(1)(w)(6), 3(1)(w)(1)
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