Sooman Khan Vs State of U.P.

Allahabad High Court 6 Aug 2021 Criminal Miscellaneous Bail Application No. 26721 Of 2021 (2021) 08 AHC CK 0025
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 26721 Of 2021

Hon'ble Bench

Sanjay Kumar Pachori, J

Advocates

Salman Ahmad

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 21
  • Indian Penal Code, 1860 - Section 174A, 229A, 380, 411
  • Code Of Criminal Procedure, 1973 - Section 82, 100, 313
  • Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 - Section 2, 3

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2021) 08 AHC CK 0025
  • Coram: Sanjay Kumar Pachori, J
  • Bench: Single Bench
  • Advocates: Salman Ahmad
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 21
  • Indian Penal Code, 1860 - Section 174A, 229A, 380, 411
  • Code Of Criminal Procedure, 1973 - Section 82, 100, 313
  • Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 - Section 2, 3
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