Donbok Buam & 3 Ors Vs Superintendent of Police & Anr

Meghalaya High Court At Shillong 25 Nov 2021 Criminal Revision Petition No. 3, 4 of 2021 (2021) 11 MEG CK 0032
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 3, 4 of 2021

Hon'ble Bench

W. Diengdoh, J

Advocates

E. Nongbri, T.L. Jyrwa, R. Colney, P.S. Nongbri

Final Decision

Disposed Of

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 401, 407, 408
  • Indian Penal Code, 1860 - Section 34, 188, 477, 506
  • Khasi Syiemship (Administration Of Justice) Rules, 1950 - Rule 2, 14, 408
  • Constitution Of India, 1950 - Article 227

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) 11 MEG CK 0032
  • Coram: W. Diengdoh, J
  • Bench: Single Bench
  • Advocates: E. Nongbri, T.L. Jyrwa, R. Colney, P.S. Nongbri
  • Result: Disposed Of
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 401, 407, 408
  • Indian Penal Code, 1860 - Section 34, 188, 477, 506
  • Khasi Syiemship (Administration Of Justice) Rules, 1950 - Rule 2, 14, 408
  • Constitution Of India, 1950 - Article 227
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