Ashok Ram Dular Vishwakarma @ Ashok Kumar Vishwakarma Vs State Of Uttar Pradesh and Another

Allahabad High Court 21 Jan 2021 Application U/S 482 No. - 25059 Of 2019
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. - 25059 Of 2019

Hon'ble Bench

Manju Rani Chauhan, J

Advocates

Ram Manohar Mishra, Ushma Mishra, Ganesh Shanker Srivastava,Om Prakash Kannaujia

Final Decision

Dismissed

Acts Referred

Code Of Criminal Procedure, 1973 — Section 177, 184, 200, 202, 220, 220(1), 482#Negotiable Instrument Act, 1881 — Section 118, 118(a), 138, 139, 140, 141, 142#Punjab Land Revenue Act, 1887 — Section 42#Evidence Act, 1872 — Section 3, 4

Judgement Text

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Case Metadata
  • Coram: Manju Rani Chauhan, J
  • Bench: Single Bench
  • Advocates: Ram Manohar Mishra, Ushma Mishra, Ganesh Shanker Srivastava,Om Prakash Kannaujia
  • Result: Dismissed
Referenced Acts & Sections

Code Of Criminal Procedure, 1973 — Section 177, 184, 200, 202, 220, 220(1), 482#Negotiable Instrument Act, 1881 — Section 118, 118(a), 138, 139, 140, 141, 142#Punjab Land Revenue Act, 1887 — Section 42#Evidence Act, 1872 — Section 3, 4

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