Kamal Daniel And Ors Vs State Of U.P. Thru Secretary, Home, Lko. & Ors.

Allahabad High Court, Lucknow Bench 16 Jun 2021 Miscellaneous Bench No. - 10971 Of 2021 (2021) 06 AHC CK 0036
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Bench No. - 10971 Of 2021

Hon'ble Bench

Attau Rahman Masoodi, J; Ajai Kumar Srivastava-I, J

Advocates

Raghvendra Pandey, Viksit Arora

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 20, 20(2), 21
  • Indian Penal Code, 1860 - Section 420, 467, 468, 471, 477A
  • Code Of Criminal Procedure, 1973 - Section 154, 155, 156, 156(2), 157, 162, 169, 170, 173, 173(2), 460(a), 438, 439, 460(b)
  • United Provinces Excise Act, 1910 - Section 60, 60(2)
  • Information Technology Act, 2000 - Section 66

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 06 AHC CK 0036
  • Coram: Attau Rahman Masoodi, J; Ajai Kumar Srivastava-I, J
  • Bench: Division Bench
  • Advocates: Raghvendra Pandey, Viksit Arora
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 20, 20(2), 21
  • Indian Penal Code, 1860 - Section 420, 467, 468, 471, 477A
  • Code Of Criminal Procedure, 1973 - Section 154, 155, 156, 156(2), 157, 162, 169, 170, 173, 173(2), 460(a), 438, 439, 460(b)
  • United Provinces Excise Act, 1910 - Section 60, 60(2)
  • Information Technology Act, 2000 - Section 66
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