Jeetendra Tyagi Vs State Of U.P. And Another

Allahabad High Court 14 Dec 2021 Application U/S 482 No. 18679 Of 2021 (2021) 12 AHC CK 0059
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 18679 Of 2021

Hon'ble Bench

Ajai Kumar Srivastava-I, J

Advocates

Bharat Garg, Ankit Agarval

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 204, 482
  • Indian Penal Code, 1860 - Section 406, 409, 420

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2021) 12 AHC CK 0059
  • Coram: Ajai Kumar Srivastava-I, J
  • Bench: Single Bench
  • Advocates: Bharat Garg, Ankit Agarval
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 204, 482
  • Indian Penal Code, 1860 - Section 406, 409, 420
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.