Ali (Minor) Vs State of Uttar Pradesh

Allahabad High Court 20 May 2021 Criminal Miscellaneous Anticipatory Bail Application U/S 438 Cr.P.C. No. - 10694 Of 2021 (2021) 05 AHC CK 0180
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Anticipatory Bail Application U/S 438 Cr.P.C. No. - 10694 Of 2021

Hon'ble Bench

Yashwant Varma, J

Advocates

Bed Prakash Rai

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 286, 323, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 438
  • Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 1(4), 10, 12

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) 05 AHC CK 0180
  • Coram: Yashwant Varma, J
  • Bench: Single Bench
  • Advocates: Bed Prakash Rai
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 147, 286, 323, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 438
  • Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 1(4), 10, 12
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