Sadam Hussain Vs State And Others

Madras High Court 26 Aug 2022 Criminal Appeal No.597 Of 2022 (2022) 08 MAD CK 0134
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No.597 Of 2022

Hon'ble Bench

S.Vaidyanathan, J; A.D.Jagadish Chandira, J

Advocates

S.M.A.Jinnah, Babu Muthumeeran, R.Karthikeyan

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 120(B), 153A(1)(b)
  • Criminal Law Amendment Act, 1932 - Section 7(1)(a)
  • Arms Act, 1959 - Section 25(1A)
  • Indian Penal Code, 1860 - Section 120(B), 153A(1)(b), 201
  • Unlawful Activities (Prevention) Act, 1967 - Section 2(1)(k), 15, 16, 43D(2)(B), 43D(5)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2022) 08 MAD CK 0134
  • Coram: S.Vaidyanathan, J; A.D.Jagadish Chandira, J
  • Bench: Division Bench
  • Advocates: S.M.A.Jinnah, Babu Muthumeeran, R.Karthikeyan
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 120(B), 153A(1)(b)
  • Criminal Law Amendment Act, 1932 - Section 7(1)(a)
  • Arms Act, 1959 - Section 25(1A)
  • Indian Penal Code, 1860 - Section 120(B), 153A(1)(b), 201
  • Unlawful Activities (Prevention) Act, 1967 - Section 2(1)(k), 15, 16, 43D(2)(B), 43D(5)
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