Ramshankar Vs State Of U.P.

Allahabad High Court 2 Jun 2022 Criminal Miscellaneous Bail Application No. 12510 Of 2019 (2022) 06 AHC CK 0001
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Bail Application No. 12510 Of 2019

Hon'ble Bench

Krishan Pahal, J

Advocates

Mahesh Singh Yadav, Avdhesh Kumar Singh Yadav, Ganga Sagar Mishra, Ratnesh Singh Tomar, Munni Lal Yadav

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 21
  • Indian Penal Code, 1860 - Section 174A, 229A, 363, 366, 376, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 82, 164, 313
  • Protection Of Children from Sexual Offences Act, 2012 - Section 3, 4

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 06 AHC CK 0001
  • Coram: Krishan Pahal, J
  • Bench: Single Bench
  • Advocates: Mahesh Singh Yadav, Avdhesh Kumar Singh Yadav, Ganga Sagar Mishra, Ratnesh Singh Tomar, Munni Lal Yadav
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 21
  • Indian Penal Code, 1860 - Section 174A, 229A, 363, 366, 376, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 82, 164, 313
  • Protection Of Children from Sexual Offences Act, 2012 - Section 3, 4
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