Tarkeshwar Singh @ Rakesh Singh Vs State Through Sho Ps Naraina

Delhi High Court 10 Feb 2025 Bail Application No. 4442 Of 2024 (2025) 02 DEL CK 0223
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 4442 Of 2024

Hon'ble Bench

Manmeet Pritam Singh Arora, J

Advocates

Aditya Aggarwal, Manas Agarwal, Kajol Garg, Laksh Khanna

Final Decision

Disposed Of

Acts Referred
  • Constitution of India, 1950 - Article 21
  • Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483
  • Code of Criminal Procedure, 1973 - Section 100, 436A
  • Indian Penal Code, 1860 - Section 376, 417, 419, 468, 471
  • Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 29, 37, 37(1)(b)(ii)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2025) 02 DEL CK 0223
  • Coram: Manmeet Pritam Singh Arora, J
  • Bench: Single Bench
  • Advocates: Aditya Aggarwal, Manas Agarwal, Kajol Garg, Laksh Khanna
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 21
  • Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483
  • Code of Criminal Procedure, 1973 - Section 100, 436A
  • Indian Penal Code, 1860 - Section 376, 417, 419, 468, 471
  • Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 29, 37, 37(1)(b)(ii)
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