Sudhir Kumar Sharma And 2 Others Vs State Of U.P. And Another
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Application U/S 482 No. 14675 Of 2020
Hon'ble Bench
Rajeev Singh, J
Final Decision
Disposed Of
Acts Referred
- Constitution of India, 1950 - Article 21
- Draft Rules Of Criminal Practice 2021 - Rule 17
- Indian Penal Code, 1860 - Section 147, 323, 504, 506
- Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
- Code Of Criminal Procedure, 1973 - Section 482
Judgement Text
Translate: