Anbalagan @ Anbu And Others Vs Deputy Superintendent Of Police, Tiruchirappalli And Others

Madras High Court (Madurai Bench) 15 Nov 2021 Criminal Original Petition (MD) No. 17552 Of 2021 (2021) 11 MAD CK 0061
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Original Petition (MD) No. 17552 Of 2021

Hon'ble Bench

G.R.Swaminathan, J

Advocates

C.Suresh Kannan, M.Veeranthiran

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 148, 294(b), 448, 506(1)
  • Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(l)(r), 3(l)(s), 3(2)(va)
  • Code Of Criminal Procedure, 1973 - Section 482

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2021) 11 MAD CK 0061
  • Coram: G.R.Swaminathan, J
  • Bench: Single Bench
  • Advocates: C.Suresh Kannan, M.Veeranthiran
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 147, 148, 294(b), 448, 506(1)
  • Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(l)(r), 3(l)(s), 3(2)(va)
  • Code Of Criminal Procedure, 1973 - Section 482
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