Haji Mahboob Ahmad And Anr. Vs State Of U.P. Thru. Home Secy. Lucknow And Ors.

Allahabad High Court, Lucknow Bench 9 Nov 2022 Criminal Appeal U/S 372 Cr.P.C. No. 79 Of 2022
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal U/S 372 Cr.P.C. No. 79 Of 2022

Hon'ble Bench

Ramesh Sinha, J; Saroj Yadav, J

Advocates

Khaleeq Ahmad Khan, Mohemmed Amir Naqvi, Najam Zafar, Rafat Farooqui, Shiv P. Shukla

Final Decision

Dismissed

Acts Referred

Indian Penal Code, 1860 — Section 114, 120B, 147, 149, 153A, 153B, 201, 238, 295, 295A, 297, 332, 336, 337, 338, 392, 394, 395, 397, 427, 436, 505, 505(1)(b)#Code Of Criminal Procedure, 1973 — Section 2(wa), 24(8), 25(8), 173, 372

Judgement Text

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Case Metadata
  • Coram: Ramesh Sinha, J; Saroj Yadav, J
  • Bench: Division Bench
  • Advocates: Khaleeq Ahmad Khan, Mohemmed Amir Naqvi, Najam Zafar, Rafat Farooqui, Shiv P. Shukla
  • Result: Dismissed
Referenced Acts & Sections

Indian Penal Code, 1860 — Section 114, 120B, 147, 149, 153A, 153B, 201, 238, 295, 295A, 297, 332, 336, 337, 338, 392, 394, 395, 397, 427, 436, 505, 505(1)(b)#Code Of Criminal Procedure, 1973 — Section 2(wa), 24(8), 25(8), 173, 372

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