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Madan Vs State Of U.P.

Case No: Criminal Appeal No. 726 Of 1997, 28 Of 1998

Date of Decision: July 6, 2023

Acts Referred: Indian Penal Code, 1860 — Section 34, 376#Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(2)#Code Of Criminal Procedure, 1973 — Section 437A

Hon'ble Judges: Renu Agarwal, J

Bench: Single Bench

Advocate: R.Murtaza, Aishwarya Mishra, Alok Singh, Md.Altaf Mansoor, Prince Lenin, Rishad Murtaza, Shamim Khan, Syed Ali Jafar Rizvi, Shadab Waheed

Final Decision: Allowed

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