Ram Kumar Mishra Vs State of U.P. and Another

Allahabad High Court 2 Nov 2023 Criminal Revision No. - 4777 Of 2023 (2023) 11 AHC CK 0015
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No. - 4777 Of 2023

Hon'ble Bench

Shiv Shanker Prasad, J

Advocates

Ashutosh Tiwari

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 227
  • Code Of Criminal Procedure, 1973 - Section 6, 7, 9, 125, 127(3)(c), 397, 401
  • Protection of Women From Domestic Violence Act, 2005 - Section 2(a), 2(f), 2(s), 3, 5, 12, 18, 19, 20, 21, 22, 23, 29
  • Hindu Marriage Act, 1955 - Section 24
  • Indian Contract Act, 1872 - Section 18(2), 25
  • Hindu Adoptions and Maintenance Act, 1956 - Section 4(b)
  • Code Of Criminal Procedure, 1898 - Section 488

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2023) 11 AHC CK 0015
  • Coram: Shiv Shanker Prasad, J
  • Bench: Single Bench
  • Advocates: Ashutosh Tiwari
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 227
  • Code Of Criminal Procedure, 1973 - Section 6, 7, 9, 125, 127(3)(c), 397, 401
  • Protection of Women From Domestic Violence Act, 2005 - Section 2(a), 2(f), 2(s), 3, 5, 12, 18, 19, 20, 21, 22, 23, 29
  • Hindu Marriage Act, 1955 - Section 24
  • Indian Contract Act, 1872 - Section 18(2), 25
  • Hindu Adoptions and Maintenance Act, 1956 - Section 4(b)
  • Code Of Criminal Procedure, 1898 - Section 488
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