Parminder Singh And Another Vs State Of U.P. And Another

Allahabad High Court 28 Feb 2023 Criminal Misc Anticipatory Bail Application U/S 438 Cr.P.C. No. 1376, 1425 Of 2023 (2023) 02 AHC CK 0040

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc Anticipatory Bail Application U/S 438 Cr.P.C. No. 1376, 1425 Of 2023

Hon'ble Bench

Manju Rani Chauhan, J

Advocates

Mary Puncha (Sheeb Jose), Mohd. Kalim

Final Decision

Dismissed

Acts Referred

Constitution Of India, 1950 — Article 21#Code Of Criminal Procedure, 1973 — Section 4, 41(1), 41(2), 82, 91, 437(3), 438, 438(2)#Indian Penal Code, 1860 — Section 34, 149, 153A, 420, 467, 468, 471, 506#U.P. Prohibition of Unlawful Conversion of Religion Act, 2021 — Section 2, 3, 5, 5(1), 8#Evidence Act, 1872 — Section 27

Judgement Text

Translate:

State Election Commission Vs Shakti Singh Barthwal & Anr

Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others

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Case Metadata

Citation: (2023) 02 AHC CK 0040
Coram: Manju Rani Chauhan, J
Bench: Single Bench
Advocates: Mary Puncha (Sheeb Jose), Mohd. Kalim
Result: Dismissed

Referenced Acts & Sections

Constitution Of India, 1950 — Article 21#Code Of Criminal Procedure, 1973 — Section 4, 41(1), 41(2), 82, 91, 437(3), 438, 438(2)#Indian Penal Code, 1860 — Section 34, 149, 153A, 420, 467, 468, 471, 506#U.P. Prohibition of Unlawful Conversion of Religion Act, 2021 — Section 2, 3, 5, 5(1), 8#Evidence Act, 1872 — Section 27

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