Dr. Dev Nath Verma Vs State

Allahabad High Court (Lucknow Bench) 31 Oct 2019 U/S 482/378/407 No. 914 Of 2004 (2019) 10 AHC CK 0096
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. 914 Of 2004

Hon'ble Bench

Dinesh Kumar Singh, J

Advocates

Nandit Srivastava, Bireshwar Nath, Rishad Murtaza

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 24, 161, 195, 226, 227, 228, 239, 340, 482
  • Indian Penal Code, 1860 - Section 182, 211, 395, 420, 467, 468, 471

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
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 10 AHC CK 0096
  • Coram: Dinesh Kumar Singh, J
  • Bench: Single Bench
  • Advocates: Nandit Srivastava, Bireshwar Nath, Rishad Murtaza
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 24, 161, 195, 226, 227, 228, 239, 340, 482
  • Indian Penal Code, 1860 - Section 182, 211, 395, 420, 467, 468, 471
Stay Updated

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