Aditya Narain Mangla Vs State Of Uttar Pradesh And Ors

Allahabad High Court (Lucknow Bench) 30 Jul 2019 Criminal Revision No.569 Of 2017 (2019) 07 AHC CK 0142
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No.569 Of 2017

Hon'ble Bench

Pritinker Diwaker, J

Advocates

C B Pandey, Prachish Pandey, Mahima Pahwa

Final Decision

Dismissed

Acts Referred
  • Protection Of Women from Domestic Violence Act, 2005 - Section 12, 18, 19, 31, 33
  • Code Of Criminal Procedure, 1973 - Section 125, 179
  • Indian Penal Code, 1860 - Section 498A
  • Constitution Of India, 1950 - Article 14, 15, 15(3), 21, 39

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 07 AHC CK 0142
  • Coram: Pritinker Diwaker, J
  • Bench: Single Bench
  • Advocates: C B Pandey, Prachish Pandey, Mahima Pahwa
  • Result: Dismissed
Referenced Acts & Sections
  • Protection Of Women from Domestic Violence Act, 2005 - Section 12, 18, 19, 31, 33
  • Code Of Criminal Procedure, 1973 - Section 125, 179
  • Indian Penal Code, 1860 - Section 498A
  • Constitution Of India, 1950 - Article 14, 15, 15(3), 21, 39
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