Ajay Kumar Vs State Nct Of Delhi

Delhi High Court 17 Nov 2023 Bail Application No. 1627, 1643, 1644, 1645 Of 2023 (2023) 11 DEL CK 0088
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 1627, 1643, 1644, 1645 Of 2023

Hon'ble Bench

Amit Bansal, J

Advocates

Rajesh Anand, Abhay Kr. Tripathi, Hasleen Kaur, Amol Sinha, Kshitiz Garg

Final Decision

Disposed Of

Acts Referred

Indian Penal Code, 1860 — Section 120B, 406, 420#Code Of Criminal Procedure, 1973 — Section 41A

Judgement Text

Translate:
Supreme Court
State Election Commission Vs Shakti Singh Barthwal & Anr
28 Oct 2025
Supreme Court
Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others
17 Oct 2025
From The Blog
Supreme Court Rejects NALSA Appeal Filed Sans Convict Consent
Oct
30
2025

Story

Supreme Court Rejects NALSA Appeal Filed Sans Convict Consent
Read More
Supreme Court Raps Insurers for Technical Appeals in Claims
Oct
30
2025

Story

Supreme Court Raps Insurers for Technical Appeals in Claims
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2023) 11 DEL CK 0088
  • Coram: Amit Bansal, J
  • Bench: Single Bench
  • Advocates: Rajesh Anand, Abhay Kr. Tripathi, Hasleen Kaur, Amol Sinha, Kshitiz Garg
  • Result: Disposed Of
Referenced Acts & Sections

Indian Penal Code, 1860 — Section 120B, 406, 420#Code Of Criminal Procedure, 1973 — Section 41A

Stay Updated

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