Rahmatullah Vs State Of Uttar Pradesh

Allahabad High Court, Lucknow Benchallahabad High Court, Lucknow Bench 12 Apr 2021 Bail No. - 4238 Of 2021 (2021) 04 AHC CK 0026
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail No. - 4238 Of 2021

Hon'ble Bench

Mohd. Faiz Khan, J

Advocates

Mohd. Waris Farooqui

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 148, 188, 269, 270, 304, 308, 323, 324, 325, 336, 504, 506
  • Epidemic Diseases Act, 1897 - Section 3
  • Disaster Management Act, 2005 - Section 51

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
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Case Metadata
  • Ck Citation: (2021) 04 AHC CK 0026
  • Coram: Mohd. Faiz Khan, J
  • Bench: Single Bench
  • Advocates: Mohd. Waris Farooqui
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 147, 148, 188, 269, 270, 304, 308, 323, 324, 325, 336, 504, 506
  • Epidemic Diseases Act, 1897 - Section 3
  • Disaster Management Act, 2005 - Section 51
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