Srinivas Mishra And 3 Others Vs State of Uttar Pradesh and Another

Allahabad High Court 18 May 2021 Criminal Miscellaneous Anticipatory Bail Application U/S 438 Cr.P.C. No. - 9258 Of 2021 (2021) 05 AHC CK 0185
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Anticipatory Bail Application U/S 438 Cr.P.C. No. - 9258 Of 2021

Hon'ble Bench

Mahesh Chandra Tripathi, J

Advocates

Manoj Srivastava, Shiva Kant Vats, Hemant Kumar, Pradeep Kumar Keshri

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 308, 323, 325, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 173(2), 313, 438, 438(3)
  • Allahabad High Court Rules, 1952 - Rule 18

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
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Case Metadata
  • Ck Citation: (2021) 05 AHC CK 0185
  • Coram: Mahesh Chandra Tripathi, J
  • Bench: Single Bench
  • Advocates: Manoj Srivastava, Shiva Kant Vats, Hemant Kumar, Pradeep Kumar Keshri
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 308, 323, 325, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 173(2), 313, 438, 438(3)
  • Allahabad High Court Rules, 1952 - Rule 18
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