Rahul Kumar And 8 Others Vs State Of U.P. And Another

Allahabad High Court 28 May 2021 Criminal MiscellaneousAnticipatory Bail Application U/S 438 Cr.P.C. No. - 5442 Of 2021 (2021) 05 AHC CK 0230
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal MiscellaneousAnticipatory Bail Application U/S 438 Cr.P.C. No. - 5442 Of 2021

Hon'ble Bench

Siddharth, J

Advocates

Bharat Singh

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 188, 269, 270, 308, 323, 504
  • Code Of Criminal Procedure, 1973 - Section 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
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) 05 AHC CK 0230
  • Coram: Siddharth, J
  • Bench: Single Bench
  • Advocates: Bharat Singh
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 188, 269, 270, 308, 323, 504
  • Code Of Criminal Procedure, 1973 - Section 313, 438, 438(3)
  • Allahabad High Court Rules, 1952 - Rule 18
Stay Updated

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