Ritesh Kumar Alias Rikki Vs State Of U.P. And Another

Allahabad High Court 5 Aug 2021 Criminal Miscellaneous Writ Petition No. 1296, 1871, 1873, 1986, 2019, 2291, 3819, 3845, 3938, 4149, 4185, 4280 Of 2021 (2021) 08 AHC CK 0020
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Writ Petition No. 1296, 1871, 1873, 1986, 2019, 2291, 3819, 3845, 3938, 4149, 4185, 4280 Of 2021

Hon'ble Bench

Pritinker Diwaker, J; Samit Gopal, J

Advocates

Utsav Singh, Vinay Singh, Aadesh Kumar Srivastava, Araf Khan, Lihazur Rahman Khan, Saksham Srivastava, Jamil Ahamad Azmi, Pradip Kumar Rao, Anubhav Shukla, Ram Shiromani Shukla

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 20(2), 226
  • Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 2, 2(b), 2(c), 3, 3(1), 4, 7, 8, 10
  • Code Of Criminal Procedure, 1973 - Section 41A, 300(4)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 08 AHC CK 0020
  • Coram: Pritinker Diwaker, J; Samit Gopal, J
  • Bench: Division Bench
  • Advocates: Utsav Singh, Vinay Singh, Aadesh Kumar Srivastava, Araf Khan, Lihazur Rahman Khan, Saksham Srivastava, Jamil Ahamad Azmi, Pradip Kumar Rao, Anubhav Shukla, Ram Shiromani Shukla
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 20(2), 226
  • Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 2, 2(b), 2(c), 3, 3(1), 4, 7, 8, 10
  • Code Of Criminal Procedure, 1973 - Section 41A, 300(4)
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