Rishi Mohan Srivastava Vs State Of U.P. & Another

Allahabad High Court 13 Aug 2021 U/S 482/378/407 No. 516 Of 2021 (2021) 08 AHC CK 0051
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. 516 Of 2021

Hon'ble Bench

Chandra Dhari Singh, J

Advocates

Naved Ali, Sandeep Yadav, Pawan Bhaskar

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 258, 264, 320, 320(1), 320(2), 320(6), 357(3), 395, 397, 401, 431, 482
  • Negotiable Instrument Act, 1881 - Section 138, 138(b), 139, 140, 141, 142, 143, 147
  • Indian Penal Code, 1860 - Section 41, 64, 324
  • Madhya Pradesh Accommodation Control Act, 1961 - Section 7

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2021) 08 AHC CK 0051
  • Coram: Chandra Dhari Singh, J
  • Bench: Single Bench
  • Advocates: Naved Ali, Sandeep Yadav, Pawan Bhaskar
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 258, 264, 320, 320(1), 320(2), 320(6), 357(3), 395, 397, 401, 431, 482
  • Negotiable Instrument Act, 1881 - Section 138, 138(b), 139, 140, 141, 142, 143, 147
  • Indian Penal Code, 1860 - Section 41, 64, 324
  • Madhya Pradesh Accommodation Control Act, 1961 - Section 7
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