Zainab Fatima @ Rubi And 2 Others Vs State Of U.P. And 4 Others

Allahabad High Court 12 Apr 2023 Habeas Corpus Writ Petition No. 223 Of 2023
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Habeas Corpus Writ Petition No. 223 Of 2023

Hon'ble Bench

Vivek Kumar Birla, J; Surendra Singh-I, J

Advocates

Abhishek Kumar Mishra, Khan Saulat Hanif, Ravindra Sharma, Shadab Ali, Vijay Mishra

Final Decision

Dismissed

Acts Referred

Constitution Of India, 1950 — Article 21, 22, 226#Code Of Criminal Procedure, 1973 — Section 46(4), 50, 50(1), 97, 98, 107, 112, 151, 167, 167(2), 209, 309#Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 307, 506#Criminal Law (Amendment) Act, 2013 — Section 7

Judgement Text

Translate:
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Case Metadata
  • Coram: Vivek Kumar Birla, J; Surendra Singh-I, J
  • Bench: Division Bench
  • Advocates: Abhishek Kumar Mishra, Khan Saulat Hanif, Ravindra Sharma, Shadab Ali, Vijay Mishra
  • Result: Dismissed
Referenced Acts & Sections

Constitution Of India, 1950 — Article 21, 22, 226#Code Of Criminal Procedure, 1973 — Section 46(4), 50, 50(1), 97, 98, 107, 112, 151, 167, 167(2), 209, 309#Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 307, 506#Criminal Law (Amendment) Act, 2013 — Section 7

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