ANEEL SINGH Vs STATE OF U.P. & ANOTHER

Allahabad High Court 27 Apr 2018 APPLICATION U/S 482 No. - 35552 of 2012 (2018) 04 AHC CK 0013
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

APPLICATION U/S 482 No. - 35552 of 2012

Hon'ble Bench

ABHAI KUMAR

Final Decision

Dismissed

Acts Referred
  • Negotiable Instruments Act, 1881 - Section 138
  • Code Of Criminal Procedure, 1973 - Section 200, 202, 482
  • General Clauses Act, 1897 - Section 27
  • India Evidence Act 1872 - Section 114

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
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Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
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Case Metadata
  • Ck Citation: (2018) 04 AHC CK 0013
  • Coram: ABHAI KUMAR
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Negotiable Instruments Act, 1881 - Section 138
  • Code Of Criminal Procedure, 1973 - Section 200, 202, 482
  • General Clauses Act, 1897 - Section 27
  • India Evidence Act 1872 - Section 114
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