In Judgment Text:
- at about 12.30 a.m.
Ali Bahadur , appellant, was also arrested, but no looted article was recovered at his - houses or within a short distance. In the present case
Ali Bahadur stated before the Magistrate concerned
In Judgment Text:
- The relevant memos. were prepared. On the same day at about 12.30 a.m.
Ali Bahadur , appellant, was also - houses or within a short distance. In the present case
Ali Bahadur stated before the Magistrate concerned
J
J
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