Roop Singh Yadav Vs Directorate Of Enforcement Lucknow

Allahabad High Court, Lucknow Bench 29 Apr 2022 Criminal Misc. Bail Application No. 1831 Of 2022 (2022) 04 AHC CK 0052
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc. Bail Application No. 1831 Of 2022

Hon'ble Bench

Krishan Pahal, J

Advocates

Purnendu Chakravarty, Anuuj Taandon, Shiv P. Shukla

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 21
  • Prevention Of Money Laundering Act, 2002 - Section 3, 4, 24, 24(a), 24(b), 45(1), 45(ii), 50
  • Prevention Of Corruption Act, 1988 - Section 7, 13, 13(1)(d), 13(2)
  • Evidence Act, 1872 - Section 25
  • Indian Penal Code, 1860 - Section 34, 120B, 420, 467, 468, 471
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 53

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 04 AHC CK 0052
  • Coram: Krishan Pahal, J
  • Bench: Single Bench
  • Advocates: Purnendu Chakravarty, Anuuj Taandon, Shiv P. Shukla
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 21
  • Prevention Of Money Laundering Act, 2002 - Section 3, 4, 24, 24(a), 24(b), 45(1), 45(ii), 50
  • Prevention Of Corruption Act, 1988 - Section 7, 13, 13(1)(d), 13(2)
  • Evidence Act, 1872 - Section 25
  • Indian Penal Code, 1860 - Section 34, 120B, 420, 467, 468, 471
  • Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 53
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