Tariq Mohammad,304-A IPC,Accused acquitted
,279 IPC,Accused acquitted
,337 IPC,Accused acquitted
,187 MV Act,Accused acquitted
Case No: Criminal Appeal No. 285 Of 2019
Date of Decision: March 9, 2021
Acts Referred: Indian Penal Code, 1860 — Section 279, 304A, 337#Motor Vehicles Act, 1988 — Section 187#Code Of Criminal Procedure, 1973 — Section 173
Hon'ble Judges: Anoop Chitkara, J
Bench: Single Bench
Advocate: Nand Lal Thakur, Ram Lal Thakur, Vijay Chaudhary
Final Decision: Dismissed
Tariq Mohammad,304-A IPC,Accused acquitted
,279 IPC,Accused acquitted
,337 IPC,Accused acquitted
,187 MV Act,Accused acquitted