Dr. M.A.Saif Ali Vs State Of Telangana And Others
Case No: Writ Petition No. 15669 Of 2023
Date of Decision: Sept. 11, 2023
Acts Referred: Constitution Of India, 1950 — Article 14, 21#Indian Penal Code, 1860 — Section 109, 354#Telangana Prohibition of Ragging Act, 1997 — Section 4(v)#Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(w)(ii), 3(2)(5)
Hon'ble Judges: Surepalli Nanda, J
Bench: Single Bench
Advocate: Chandrasen, K.V.V.Vedantha Charya
Final Decision: Allowed