Sudhir Kumar Sharma And 2 Others Vs State Of U.P. And Another

Allahabad High Court 2 Dec 2021 Application U/S 482 No. 14675 Of 2020 (2021) 12 AHC CK 0012
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 14675 Of 2020

Hon'ble Bench

Rajeev Singh, J

Final Decision

Disposed Of

Acts Referred
  • Constitution of India, 1950 - Article 21
  • Draft Rules Of Criminal Practice 2021 - Rule 17
  • Indian Penal Code, 1860 - Section 147, 323, 504, 506
  • Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
  • Code Of Criminal Procedure, 1973 - Section 482

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2021) 12 AHC CK 0012
  • Coram: Rajeev Singh, J
  • Bench: Single Bench
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 21
  • Draft Rules Of Criminal Practice 2021 - Rule 17
  • Indian Penal Code, 1860 - Section 147, 323, 504, 506
  • Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
  • Code Of Criminal Procedure, 1973 - Section 482
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