Meenakshi And Ors Vs State Of U.P And Ors

Case No: Habeas Corpus Writ Petition No. 861 Of 2019

Date of Decision: Dec. 2, 2020

Acts Referred: Code Of Criminal Procedure, 1973 — Section 125, 156(3)#Indian Penal Code, 1860 — Section 120(B), 307, 323, 343, 364#Hindu Marriage Act, 1955 — Section 13(1)#Hindu Minority and Guardianship Act, 1956 — Section 6(a), 13#Guardians And Wards Act, 1890 — Section 17

Hon'ble Judges: J.J. Munir, J

Bench: Single Bench

Advocate: Sushil Kumar Sharma, Mohit Kumar, Amar Nath, Shravana Kumar Yadav

Final Decision: Allowed