V.V. Shree Khande And Others Vs State Of Uttar Pradesh And Another

Allahabad High Court 14 Mar 2019 Application U/S 482 No. 4314, 6652 Of 2005 (2019) 03 AHC CK 0039
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 4314, 6652 Of 2005

Hon'ble Bench

Suresh Kumar Gupta, J

Advocates

Rajvi Gupta, Dileep Kumar, N K Srivastava, P K Srivastava

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 307, 323, 498A, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 156(3), 161, 173, 173(1), 190, 190(1), 190(1)(a), 190(1)(b), 200, 202, 482
  • Hindu Marriage Act, 1955 - Section 13
  • Dowry Prohibition Act, 1961 - Section 3, 4

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2019) 03 AHC CK 0039
  • Coram: Suresh Kumar Gupta, J
  • Bench: Single Bench
  • Advocates: Rajvi Gupta, Dileep Kumar, N K Srivastava, P K Srivastava
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 307, 323, 498A, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 156(3), 161, 173, 173(1), 190, 190(1), 190(1)(a), 190(1)(b), 200, 202, 482
  • Hindu Marriage Act, 1955 - Section 13
  • Dowry Prohibition Act, 1961 - Section 3, 4
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