Raghvendra Singh And 3 Others Vs State Of U.P. And Another

Allahabad High Court 11 Aug 2022 Application U/S 482 No. 2300 Of 2016 (2022) 08 AHC CK 0022
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 2300 Of 2016

Hon'ble Bench

Sameer Jain, J

Advocates

Narendra Kumar Singh

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 173, 200, 202, 438, 482
  • Indian Penal Code, 1860 - Section 120B, 420, 468, 471, 506

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
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Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
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Case Metadata
  • Ck Citation: (2022) 08 AHC CK 0022
  • Coram: Sameer Jain, J
  • Bench: Single Bench
  • Advocates: Narendra Kumar Singh
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 173, 200, 202, 438, 482
  • Indian Penal Code, 1860 - Section 120B, 420, 468, 471, 506
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