In Judgment Text:
- application petitioner seeks bail of his son, namely
Vinayak Sharma in FIR No. 125/2018 dated 18 - 09.2018. It is stated that minor son of the petitioner, namely,
Vinayak Sharma , was arrested on 19
In Judgment Text:
Vinayak Sharma and others convicting the appellant under Section 376, I. P.C. and sentencing him to 10- The appellant Vinayak Bihari alias
Vinayak Sharma along with his companion was present there nearby the jungle - Bihari alias
Vinayak Sharma under Sections 376, 354 and 323 I.P.C. and under Section 3 (2)(v - Bihari alias
Vinayak Sharma under Section 376 I.P.C. and sentenced him to 10 years R. I. and fine of Rs
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