Manoj Kumar Patel Vs State Of U.P And Ors

Allahabad High Court 1 Dec 2020 Criminal Revision No. 1962 Of 2020 (2020) 12 AHC CK 0013
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No. 1962 Of 2020

Hon'ble Bench

Dinesh Pathak, J

Advocates

Amarnath Tripathi

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 307, 326(A), 352, 402, 427
  • Code Of Criminal Procedure, 1973 - Section 91, 164, 311, 313, 397, 397(1), 397(2), 401, 482
  • Evidence Act, 1872 - Section 45
  • Constitution Of India, 1950 - Article 134, 134(1)(C), 226, 227

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) 12 AHC CK 0013
  • Coram: Dinesh Pathak, J
  • Bench: Single Bench
  • Advocates: Amarnath Tripathi
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 307, 326(A), 352, 402, 427
  • Code Of Criminal Procedure, 1973 - Section 91, 164, 311, 313, 397, 397(1), 397(2), 401, 482
  • Evidence Act, 1872 - Section 45
  • Constitution Of India, 1950 - Article 134, 134(1)(C), 226, 227
Stay Updated

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