Ankit Kumar Yadav Vs State Of Uttar Pradesh & Another

Allahabad High Court, Lucknow Bench 18 Mar 2021 U/S 482/378/407 No. - 1352 Of 2021 (2021) 03 AHC CK 0137
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. - 1352 Of 2021

Hon'ble Bench

Mohd. Faiz Khan, J

Advocates

Madhulika Yadav, Ashish Srivastava

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 354B, 506
  • Code Of Criminal Procedure, 1973 - Section 482
  • Constitution Of India, 1950 - Article 21

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 0137
  • Coram: Mohd. Faiz Khan, J
  • Bench: Single Bench
  • Advocates: Madhulika Yadav, Ashish Srivastava
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 354B, 506
  • Code Of Criminal Procedure, 1973 - Section 482
  • Constitution Of India, 1950 - Article 21
Stay Updated

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