Anand Giri Alias Ashok Kumar Chotiya Vs State Of U.P. And Another

Allahabad High Court 9 Sep 2022 Criminal Miscellaneous Bail Application No. 51323 Of 2021 (2022) 09 AHC CK 0027
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 51323 Of 2021

Hon'ble Bench

Sanjay Kumar Singh, J

Advocates

Vineet Vikram, Imran Ullah, G.S. Chaturvedi, Anurag Kumar Singh, Sanjay Kumar Yadav, Shiv Kumar Pal, Alok Kumar Dubey, Saumitra Dwivedi, Vinay Prakash Shukla, Rishi Shankar Dwivedi, Niraj Tiwari

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code, 1860 - Section 107, 120B, 306
  • Code Of Criminal Procedure, 1973 - Section 161, 439

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 09 AHC CK 0027
  • Coram: Sanjay Kumar Singh, J
  • Bench: Single Bench
  • Advocates: Vineet Vikram, Imran Ullah, G.S. Chaturvedi, Anurag Kumar Singh, Sanjay Kumar Yadav, Shiv Kumar Pal, Alok Kumar Dubey, Saumitra Dwivedi, Vinay Prakash Shukla, Rishi Shankar Dwivedi, Niraj Tiwari
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 107, 120B, 306
  • Code Of Criminal Procedure, 1973 - Section 161, 439
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.