Gayyur Vs State Of U.P And Another
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Application U/S 482 No. 9473 Of 2022
Hon'ble Bench
Brij Raj Singh, J
Advocates
Pawan Singh Pundir
Final Decision
Dismissed
Acts Referred
- Constitution Of India, 1950 - Article 20(2), 136
- Indian Penal Code, 1860 - Section 109, 120, 120B, 121, 12A, 122, 123, 130, 147, 148, 149, 153A, 153B, 196, 295A, 302, 323, 467, 504, 505(1), 505(2), 505(3)
- Code Of Criminal Procedure, 1973 - Section 119, 193, 196, 196A, 196(1)(a), 196(1A)(a), 300(1), 313, 465, 482
- Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2), 6(1), 14
Judgement Text
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