Manish Kumar Srivastava And Ors Vs State of Uttar Pradesh

Allahabad High Court 5 Mar 2021 Criminal Appeal No. - 7335, 7336 Of 2019 (2021) 03 AHC CK 0041
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. - 7335, 7336 Of 2019

Hon'ble Bench

Siddharth, J

Advocates

Damodar Singh, Devendra Vikram Singh, Mahipal Singh

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 302, 304B, 498A
  • Dowry Prohibition Act, 1961 - Section 3, 4
  • Code Of Criminal Procedure, 1973 - Section 313
  • Evidence Act, 1872 - Section 113A, 113B

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: (2021) 03 AHC CK 0041
  • Coram: Siddharth, J
  • Bench: Single Bench
  • Advocates: Damodar Singh, Devendra Vikram Singh, Mahipal Singh
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 302, 304B, 498A
  • Dowry Prohibition Act, 1961 - Section 3, 4
  • Code Of Criminal Procedure, 1973 - Section 313
  • Evidence Act, 1872 - Section 113A, 113B
Stay Updated

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