Anil Gaur @ Sonu @ Sonu Tomar Vs State Of U.P.

Allahabad High Court 12 Sep 2022 Criminal Miscellaneous Bail Application No. 16961 Of 2022 (2022) 09 AHC CK 0031
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 16961 Of 2022

Hon'ble Bench

Ajay Bhanot, J

Advocates

Nanhe Lal Tripathi

Acts Referred
  • Constitution Of India, 1950 - Article 14, 19, 21, 23, 39A
  • Code Of Criminal Procedure, 1973 - Section 304
  • Indian Penal Code, 1860 - Section 302
  • Legal Services Authorities Act, 1987 - Section 2, 2(aaa), 2(c), 2(g), 3, 3A, 6, 7, 8A, 9, 12, 12(e), 13

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
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Case Metadata
  • Ck Citation: (2022) 09 AHC CK 0031
  • Coram: Ajay Bhanot, J
  • Bench: Single Bench
  • Advocates: Nanhe Lal Tripathi
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 19, 21, 23, 39A
  • Code Of Criminal Procedure, 1973 - Section 304
  • Indian Penal Code, 1860 - Section 302
  • Legal Services Authorities Act, 1987 - Section 2, 2(aaa), 2(c), 2(g), 3, 3A, 6, 7, 8A, 9, 12, 12(e), 13
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