Tarak Nath Gupta & Anr Vs State Of Delhi & Anr

Delhi High Court 13 Oct 2023 Criminal Revision Petition No. 472 Of 2019, Criminal Miscellaneous Application No. 8424 Of 2019 (2023) 10 DEL CK 0035
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 472 Of 2019, Criminal Miscellaneous Application No. 8424 Of 2019

Hon'ble Bench

Amit Sharma, J

Advocates

Kedar Yadav, Rahul Yadav, Nisha Singh, Hitesh Vali, Manoj Chaudhary, Vipul Chaudhary

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 20(3), 21, 142
  • Code Of Criminal Procedure, 1973 - Section 53, 53A, 91, 311, 311A, 397, 401
  • Indian Penal Code, 1860 - Section 304B, 306, 498A
  • Evidence Act, 1872 - Section 8, 45, 65B, 155, 157, 165
  • Identification of Prisoners Act, 1920 - Section 5
  • Land Acquisition Act, 1894 - Section 18

Judgement Text

Translate:
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Case Metadata
  • Citation: (2023) 10 DEL CK 0035
  • Coram: Amit Sharma, J
  • Bench: Single Bench
  • Advocates: Kedar Yadav, Rahul Yadav, Nisha Singh, Hitesh Vali, Manoj Chaudhary, Vipul Chaudhary
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 20(3), 21, 142
  • Code Of Criminal Procedure, 1973 - Section 53, 53A, 91, 311, 311A, 397, 401
  • Indian Penal Code, 1860 - Section 304B, 306, 498A
  • Evidence Act, 1872 - Section 8, 45, 65B, 155, 157, 165
  • Identification of Prisoners Act, 1920 - Section 5
  • Land Acquisition Act, 1894 - Section 18
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