Yunus Vs State Of U.P.

Allahabad High Court, Lucknow Bench 12 Dec 2022 Criminal Appeal No. 445 Of 2005 (2022) 12 AHC CK 0029
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 445 Of 2005

Hon'ble Bench

Ramesh Sinha, J; Renu Agarwal, J

Advocates

Amitabh Srivastava, Sanjay Kumar, Shivam Sharma

Final Decision

Dismissed

Acts Referred
  • Allahabad High Court Rules, 1952 - Section 1(2)
  • Indian Penal Code, 1860 - Section 302, 307, 498
  • Code Of Criminal Procedure, 1973 - Section 313
  • Arms Act, 1959 - Section 3, 25

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) 12 AHC CK 0029
  • Coram: Ramesh Sinha, J; Renu Agarwal, J
  • Bench: Division Bench
  • Advocates: Amitabh Srivastava, Sanjay Kumar, Shivam Sharma
  • Result: Dismissed
Referenced Acts & Sections
  • Allahabad High Court Rules, 1952 - Section 1(2)
  • Indian Penal Code, 1860 - Section 302, 307, 498
  • Code Of Criminal Procedure, 1973 - Section 313
  • Arms Act, 1959 - Section 3, 25
Stay Updated

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