Bhavesh Jain Vs State Of U.P. Thru. Prin. Secy. Lko.

Allahabad High Court, Lucknow Bench 2 Jun 2022 Application U/S 482 No. 2235 Of 2022 (2022) 06 AHC CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 2235 Of 2022

Hon'ble Bench

Vikas Kunvar Srivastav, J

Advocates

Satish Chandra Mishra, Neha Rashmi, Gantavya, Santosh Kumar Mishra

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 482
  • Indian Penal Code, 1860 - Section 120B, 201, 204, 415, 420, 463, 464, 467, 468, 471
  • Information Technology Act, 2000 - Section 66
  • Prevention Of Corruption Act, 1988 - Section 13

Judgement Text

Translate:
Madhya Pradesh High Court
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22 Jan 2026
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Case Metadata
  • Ck Citation: (2022) 06 AHC CK 0003
  • Coram: Vikas Kunvar Srivastav, J
  • Bench: Single Bench
  • Advocates: Satish Chandra Mishra, Neha Rashmi, Gantavya, Santosh Kumar Mishra
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 482
  • Indian Penal Code, 1860 - Section 120B, 201, 204, 415, 420, 463, 464, 467, 468, 471
  • Information Technology Act, 2000 - Section 66
  • Prevention Of Corruption Act, 1988 - Section 13
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