Rajendra Vs State Of Uttar Pradesh

Allahabad High Court 2 May 2019 Criminal Appeal No. 9 Of 2019 (2019) 05 AHC CK 0054
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 9 Of 2019

Hon'ble Bench

Pradeep Kumar Srivastava, J

Advocates

Anupam Dubey

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 302, 304B, 498A
  • Dowry Prohibition Act, 1961 - Section 3, 4
  • Evidence Act, 1872 - Section 113B

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
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Case Metadata
  • Ck Citation: (2019) 05 AHC CK 0054
  • Coram: Pradeep Kumar Srivastava, J
  • Bench: Single Bench
  • Advocates: Anupam Dubey
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 302, 304B, 498A
  • Dowry Prohibition Act, 1961 - Section 3, 4
  • Evidence Act, 1872 - Section 113B
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