Amahir @ Jawahar Paswan Vs State (Gnct Of Delhi)

Delhi High Court 19 Oct 2023 Criminal Writ Petition No. 3073 Of 2022, 872 Of 2023 (2023) 10 DEL CK 0167
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Writ Petition No. 3073 Of 2022, 872 Of 2023

Hon'ble Bench

Amit Bansal, J

Advocates

Rohan J. Alva, Amit Peshwani, Nandita Rao, Sanjay Lao, Priyam Agrawal, Zeeshan Diwan, Ahmed Faraz

Final Decision

Disposed Of

Acts Referred
  • Constitution of India, 1950 - Article 22(1)
  • Delhi Prisons Rules, 2018 - Rule 108, 1211, 1211(VI)
  • Indian Penal Code, 1860 - Section 34, 201, 302, 263, 364A, 376, 376(2)(g), 377
  • Protection of Children from Sexual Offences Act, 2012 - Section 6
  • Code Of Criminal Procedure, 1973 - Section 303

Judgement Text

Translate:
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Case Metadata
  • Citation: (2023) 10 DEL CK 0167
  • Coram: Amit Bansal, J
  • Bench: Single Bench
  • Advocates: Rohan J. Alva, Amit Peshwani, Nandita Rao, Sanjay Lao, Priyam Agrawal, Zeeshan Diwan, Ahmed Faraz
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 22(1)
  • Delhi Prisons Rules, 2018 - Rule 108, 1211, 1211(VI)
  • Indian Penal Code, 1860 - Section 34, 201, 302, 263, 364A, 376, 376(2)(g), 377
  • Protection of Children from Sexual Offences Act, 2012 - Section 6
  • Code Of Criminal Procedure, 1973 - Section 303
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