Vinod Bihari Lal Vs State Of U.P. And Another
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Criminal Misc Anticipatory Bail Application U/S 438 Cr.P.C. No. 1346, 1348 Of 2023
Hon'ble Bench
Manju Rani Chauhan, J
Advocates
Rajiv Lochan Shukla, Kumar Vikrant
Final Decision
Dismissed
Acts Referred
Constitution Of India, 1950 — Article 21#Code Of Criminal Procedure, 1973 — Section 4, 41(1), 41(2), 82, 91, 161, 164, 209, 437, 437(3), 438, 438(1), 439(2)#Indian Penal Code, 1860 — Section 34, 120B, 149, 153A, 420, 467, 468, 471, 506#U.P. Prohibition of Unlawful Conversion of Religion Act, 2021 — Section 2, 3, 4, 5, 5(1), 7, 8, 9#Evidence Act, 1872 — Section 27
Judgement Text
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