Roshan Lal Vs State Of U.P. And Anr.

Allahabad High Court, Lucknow Bench 20 Oct 2022 Application U/S 482 No. 8379 Of 2017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 8379 Of 2017

Hon'ble Bench

Shree Prakash Singh, J

Advocates

Amrendra Nath Tripathi, Deepak Kumar Pandey, Prabhat Kumar, Vimal Shukla

Final Decision

Allowed

Acts Referred

Indian Penal Code, 1860 — Section 323, 419, 420, 467, 468, 471, 504, 506#Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 204#Limitation Act 1963, — Section 5

Judgement Text

Translate:
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Case Metadata
  • Coram: Shree Prakash Singh, J
  • Bench: Single Bench
  • Advocates: Amrendra Nath Tripathi, Deepak Kumar Pandey, Prabhat Kumar, Vimal Shukla
  • Result: Allowed
Referenced Acts & Sections

Indian Penal Code, 1860 — Section 323, 419, 420, 467, 468, 471, 504, 506#Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 204#Limitation Act 1963, — Section 5

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