Mohd. Saddam @ Mohd. Zeeshan & Others Vs State Of Uttar Pradesh

Allahabad High Court 2 Feb 2021 U/S 482/378/407 No. - 304 Of 2021 (2021) 02 AHC CK 0024
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. - 304 Of 2021

Hon'ble Bench

Vikas Kunvar Srivastav, J

Advocates

Mohsin Iqbal

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 311, 313, 482
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302, 307, 336, 504, 506

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) 02 AHC CK 0024
  • Coram: Vikas Kunvar Srivastav, J
  • Bench: Single Bench
  • Advocates: Mohsin Iqbal
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 311, 313, 482
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302, 307, 336, 504, 506
Stay Updated

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