Umesh Chandra Saxena Vs State Of U.P And Ors

Allahabad High Court 20 Apr 2020 Application U/S 482 No. 5396 Of 2006 (2020) 04 AHC CK 0021
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 5396 Of 2006

Hon'ble Bench

Sudhir Agarwal, J

Advocates

Raj Kumar Khanna

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 156(3), 482
  • Indian Penal Code, 1860 - Section 218, 302, 323, 341, 409, 420, 464, 471, 504
  • Constitution Of India, 1950 - Article 226

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
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2020) 04 AHC CK 0021
  • Coram: Sudhir Agarwal, J
  • Bench: Single Bench
  • Advocates: Raj Kumar Khanna
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 156(3), 482
  • Indian Penal Code, 1860 - Section 218, 302, 323, 341, 409, 420, 464, 471, 504
  • Constitution Of India, 1950 - Article 226
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.