Monu Thakur Vs State Of U.P.

Allahabad High Court 4 Mar 2022 Capital Cases No. 13 Of 2021, Reference No. 10 Of 2021 (2022) 03 AHC CK 0010
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Capital Cases No. 13 Of 2021, Reference No. 10 Of 2021

Hon'ble Bench

Manoj Misra, J; Sameer Jain, J

Advocates

Archit Mandhyan, Vinay Saran

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 15(3), 19, 20(3), 21
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 220(1), 313, 366(1), 386(1), 437A
  • Indian Penal Code, 1860 - Section 302, 326A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 452, 509
  • Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4, 5, 6, 7, 8, 9, 11, 28(1), 28(2), 29, 30, 31, 33, 42, 42A
  • Information Technology Act, 2000 - Section 67B
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 35, 54
  • Evidence Act, 1872 - Section 3, 4, 32(1), 113A, 113B, 114A

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 03 AHC CK 0010
  • Coram: Manoj Misra, J; Sameer Jain, J
  • Bench: Division Bench
  • Advocates: Archit Mandhyan, Vinay Saran
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 15(3), 19, 20(3), 21
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 220(1), 313, 366(1), 386(1), 437A
  • Indian Penal Code, 1860 - Section 302, 326A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 452, 509
  • Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4, 5, 6, 7, 8, 9, 11, 28(1), 28(2), 29, 30, 31, 33, 42, 42A
  • Information Technology Act, 2000 - Section 67B
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 35, 54
  • Evidence Act, 1872 - Section 3, 4, 32(1), 113A, 113B, 114A
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