Surendra Kumar Vs State Of U.P.

Allahabad High Court 22 Dec 2022 Criminal Appeal No. 4666 Of 2014 (2022) 12 AHC CK 0049
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 4666 Of 2014

Hon'ble Bench

Dr. Kaushal Jayendra Thaker, J; Ajai Tyagi, J

Advocates

S.P. Sharma, Ajay Kumar Pandey, Gaurav Kakkar, Kartikeya Saran, Rachna Tiwari

Final Decision

Partly Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 299, 300, 302, 304, 304I, 307, 323, 409
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 313
  • Police Act, 1861 - Section 29

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 0049
  • Coram: Dr. Kaushal Jayendra Thaker, J; Ajai Tyagi, J
  • Bench: Division Bench
  • Advocates: S.P. Sharma, Ajay Kumar Pandey, Gaurav Kakkar, Kartikeya Saran, Rachna Tiwari
  • Result: Partly Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 299, 300, 302, 304, 304I, 307, 323, 409
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 313
  • Police Act, 1861 - Section 29
Stay Updated

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