Rinku Singh Vs State Of U.P. And 2 Others

Allahabad High Court 8 Oct 2021 Writ-A No. 6978 Of 2021 (2021) 10 AHC CK 0022
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ-A No. 6978 Of 2021

Hon'ble Bench

Saral Srivastava, J

Advocates

Shadab Ali

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 - Rule 14(1)
  • Indian Penal Code, 1860 - Section 392, 395, 406, 412
  • Police Act, 1861 - Section 7
  • Code Of Criminal Procedure, 1973 - Section 173(2)

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) 10 AHC CK 0022
  • Coram: Saral Srivastava, J
  • Bench: Single Bench
  • Advocates: Shadab Ali
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 - Rule 14(1)
  • Indian Penal Code, 1860 - Section 392, 395, 406, 412
  • Police Act, 1861 - Section 7
  • Code Of Criminal Procedure, 1973 - Section 173(2)
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