Pramod Kumar Vs State Of U.P.

Allahabad High Court 21 Dec 2021 Jail Appeal No. 73 Of 2020 (2021) 12 AHC CK 0046
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Jail Appeal No. 73 Of 2020

Hon'ble Bench

Sadhna Rani (Thakur), J

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 361, 363, 366, 375, 376, 376D
  • Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 313, 363

Judgement Text

Translate:
Supreme Court
State Election Commission Vs Shakti Singh Barthwal & Anr
28 Oct 2025
Supreme Court
Rajendra Bihari Lal And Another Vs State Of Uttar Pradesh And Others
17 Oct 2025
From The Blog
SC: Brother Can Sell Father’s House Even Without Share
Oct
31
2025

Story

SC: Brother Can Sell Father’s House Even Without Share
Read More
SC to Decide If Women Can Face POCSO Penetrative Assault
Oct
31
2025

Story

SC to Decide If Women Can Face POCSO Penetrative Assault
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2021) 12 AHC CK 0046
  • Coram: Sadhna Rani (Thakur), J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 361, 363, 366, 375, 376, 376D
  • Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 313, 363
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.