Devendra Vs State Of U.P.

Allahabad High Court 20 Sep 2022 Criminal Miscellaneous Bail Application No. 38849 Of 2022 (2022) 09 AHC CK 0054
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 38849 Of 2022

Hon'ble Bench

Manish Mathur, J

Advocates

Pranav Tiwary, Atharva Dixit

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 21
  • Indian Penal Code, 1860 - Section 147, 148, 149, 174A, 229A, 302, 323, 354, 354B, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 82, 161, 313

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 0054
  • Coram: Manish Mathur, J
  • Bench: Single Bench
  • Advocates: Pranav Tiwary, Atharva Dixit
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 21
  • Indian Penal Code, 1860 - Section 147, 148, 149, 174A, 229A, 302, 323, 354, 354B, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 82, 161, 313
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