Gayatri Goyal & Anr Vs State Of Nct Of Delhi & Ors.

Delhi High Court 22 Aug 2023 Criminal Writ Petition No. 2369 Of 2023 (2023) 08 DEL CK 0419
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Writ Petition No. 2369 Of 2023

Hon'ble Bench

Rajnish Bhatnagar, J

Advocates

Parmod Kumar Dubey, Rinku Garg, Prashant Dahiya, Manik Bhalla, Pallavi Garg, Aditi, Sanjeev Bhandari, Kunal Mittal, Sima Gulati, Revati Gulati, Diksha Narula

Final Decision

Dismissed

Acts Referred

Constitution of India, 1950 — Article 226, 227#Code Of Criminal Procedure, 1973 — Section 482#Indian Penal Code, 1860 — Section 34, 323, 341, 380, 420, 448, 452, 506

Judgement Text

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Case Metadata
  • Citation: (2023) 08 DEL CK 0419
  • Coram: Rajnish Bhatnagar, J
  • Bench: Single Bench
  • Advocates: Parmod Kumar Dubey, Rinku Garg, Prashant Dahiya, Manik Bhalla, Pallavi Garg, Aditi, Sanjeev Bhandari, Kunal Mittal, Sima Gulati, Revati Gulati, Diksha Narula
  • Result: Dismissed
Referenced Acts & Sections

Constitution of India, 1950 — Article 226, 227#Code Of Criminal Procedure, 1973 — Section 482#Indian Penal Code, 1860 — Section 34, 323, 341, 380, 420, 448, 452, 506

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