Arvind Kumar And Ors Vs State Of U.P And Ors

Allahabad High Court 1 Dec 2020 Application U/S 482 No. 37777 Of 2019 (2020) 12 AHC CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 37777 Of 2019

Hon'ble Bench

Manju Rani Chauhan, J

Advocates

Ranjit Saxena, Daya Shanker Pandey

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 90, 323, 375, 376, 377, 384, 386, 389, 406, 420, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 156(2), 156(1), 156(3), 161, 164, 173(2), 313, 482
  • Evidence Act, 1872 - Section 114(A)
  • Constitution Of India, 1950 - Article 226

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2020) 12 AHC CK 0003
  • Coram: Manju Rani Chauhan, J
  • Bench: Single Bench
  • Advocates: Ranjit Saxena, Daya Shanker Pandey
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 90, 323, 375, 376, 377, 384, 386, 389, 406, 420, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 156(2), 156(1), 156(3), 161, 164, 173(2), 313, 482
  • Evidence Act, 1872 - Section 114(A)
  • Constitution Of India, 1950 - Article 226
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