C.N. Velankar & Others Vs State Of Uttar Pradesh Through Secy, Home Affairs, Vidhan Bhawan, Lko

Allahabad High Court (Lucknow Bench) 2 Jul 2019 U/S 482/378/407 No. 679 Of 2001 (2019) 07 AHC CK 0023
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. 679 Of 2001

Hon'ble Bench

Dinesh Kumar Singh, J

Advocates

T.C. Gupta, Ajai Singh, Arun Sinha, Dr. Ashok Nigam, Manindra Singh, Nagendra Mohan, Dr. L.P.Misra, Manish Bajpai, Manish Singh, P.L. Misra

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226, 227
  • Indian Penal Code, 1860 - Section 34, 109, 114, 120B, 405, 406, 409, 420, 467, 471, 477A
  • Code Of Criminal Procedure, 1973 - Section 82, 83, 154(3), 155(2), 156(1), 156(3), 177, 178, 181(4), 482
  • Limitation Act, 1963 - Section 3, 27

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 07 AHC CK 0023
  • Coram: Dinesh Kumar Singh, J
  • Bench: Single Bench
  • Advocates: T.C. Gupta, Ajai Singh, Arun Sinha, Dr. Ashok Nigam, Manindra Singh, Nagendra Mohan, Dr. L.P.Misra, Manish Bajpai, Manish Singh, P.L. Misra
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226, 227
  • Indian Penal Code, 1860 - Section 34, 109, 114, 120B, 405, 406, 409, 420, 467, 471, 477A
  • Code Of Criminal Procedure, 1973 - Section 82, 83, 154(3), 155(2), 156(1), 156(3), 177, 178, 181(4), 482
  • Limitation Act, 1963 - Section 3, 27
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