In Re Missing Of An LLM Student At Swami Shukdevanand Law College Vs State Of U.P

Allahabad High Court 30 Apr 2020 Criminal Misc. Writ Petition No. 21181 Of 2019 (2020) 04 AHC CK 0045
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc. Writ Petition No. 21181 Of 2019

Hon'ble Bench

Manoj Misra, J; Deepak Verma, J

Advocates

Suo Moto, Deba Siddiqui, Swetashwa Agarwal

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 154, 155, 156, 157, 161, 162, 164, 169, 170, 173, 173(2), 173(8), 482
  • Indian Penal Code, 1860 - Section 34, 201, 342, 354(D), 376, 376(C), 385, 506, 507
  • Information Technology Act, 2000 - Section 67(A)
  • Constitution Of India, 1950 - Article 19, 21, 226, 227

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2020) 04 AHC CK 0045
  • Coram: Manoj Misra, J; Deepak Verma, J
  • Bench: Division Bench
  • Advocates: Suo Moto, Deba Siddiqui, Swetashwa Agarwal
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 154, 155, 156, 157, 161, 162, 164, 169, 170, 173, 173(2), 173(8), 482
  • Indian Penal Code, 1860 - Section 34, 201, 342, 354(D), 376, 376(C), 385, 506, 507
  • Information Technology Act, 2000 - Section 67(A)
  • Constitution Of India, 1950 - Article 19, 21, 226, 227
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