Sanjeev Gupta Vs State Of U.P. And Anr.

Case No: Criminal Revision No. - 2618 Of 2019

Date of Decision: Dec. 6, 2023

Acts Referred: Constitution Of India, 1950 — Article 14, 15, 21, 254(1)#Indian Penal Code, 1860 — Section 120B, 294, 304A, 323, 375, 375(a), 375(b), 376, 376(2)(n), 377, 379, 406, 420, 498A, 504, 506#Dowry Prohibition Act, 1961 — Section 3, 4#Code Of Criminal Procedure, 1973 — Section 198(6), 313, 397, 401, 482#Protection of Women from Domestic Violence Act, 2005 — Section 12#Hindu Marriage Act, 1955 — Section 13(1)#Protection of Children from Sexual Offences Act, 2012 — Section 3, 5

Hon'ble Judges: Ram Manohar Narayan Mishra, J

Bench: Single Bench

Advocate: Arvind Kumar Singh, Jitendra Singh, Kirti Singh, Nitin Gupta

Final Decision: Partly Allowed