Avdhesh Singh Vs State Of U.P. And 2 Others

Allahabad High Court 9 Jun 2021 Criminal Miscellaneous Anticipatory Bail Application U/S 438 Cr.P.C. No. - 11690 Of 2021 (2021) 06 AHC CK 0014
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Anticipatory Bail Application U/S 438 Cr.P.C. No. - 11690 Of 2021

Hon'ble Bench

Siddhartha Varma, J

Advocates

Surya Bhan Singh, Shiv Nath Singh, Yadvendra Krishan

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 120B, 201, 204, 409, 420, 467, 468, 471
  • Prevention Of Corruption Act, 1988 - Section 13(1)(d)(ii), 13(1)(d)(iii)
  • Code Of Criminal Procedure, 1973 - Section 173(2)

Judgement Text

Translate:
Madhya Pradesh High Court
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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2021) 06 AHC CK 0014
  • Coram: Siddhartha Varma, J
  • Bench: Single Bench
  • Advocates: Surya Bhan Singh, Shiv Nath Singh, Yadvendra Krishan
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 120B, 201, 204, 409, 420, 467, 468, 471
  • Prevention Of Corruption Act, 1988 - Section 13(1)(d)(ii), 13(1)(d)(iii)
  • Code Of Criminal Procedure, 1973 - Section 173(2)
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