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High Courts30 Aug 2022Disposed Of

Raju Naik @ Naku Vs State Of Odisha

Orissa High Court · (2022) 08 OHC CK 0227

Indian Penal Code, 1860 — Section 34, 294, 354A, 376D, 376(2)(n), 427, 457, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)(2)(v)(va), 14A(2)
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