Allama Zamir Naqvi Alias Tahir In Fir Zameen Naqvi Alias Tahir Vs State Of U.P. Thru. Prin. Secy. Lko. And Another

Allahabad High Court, Lucknow Bench 8 Nov 2023 Criminal Misc Anticipatory Bail Application U/S 438 Cr.P.C. No. - 2553 Of 2023 (2023) 11 AHC CK 0025
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc Anticipatory Bail Application U/S 438 Cr.P.C. No. - 2553 Of 2023

Hon'ble Bench

Subhash Vidyarthi, J

Advocates

Prateek Tewari, Parush Kumar Saxena, Raj Nath Singh

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 20(1)
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 437A, 438
  • Indian Penal Code, 1860 - Section 302, 354, 452

Judgement Text

Translate:
Delhi HC
Surinder Kumar Grover Vs Satish Kumar Grover & Ors
18 Nov 2025
Delhi HC
Surinder Kumar Grover Vs State & Ors
18 Nov 2025
From The Blog
ITAT Mumbai Says Stock Write-Down Cannot Be Disallowed Without Evidence, Remands Case for Fresh Hearing
Nov
22
2025

Court News

ITAT Mumbai Says Stock Write-Down Cannot Be Disallowed Without Evidence, Remands Case for Fresh Hearing
Read More
Bombay High Court Rules Arbitrators Lose Mandate If Proceedings Are Suspended Over Fee Disputes
Nov
22
2025

Court News

Bombay High Court Rules Arbitrators Lose Mandate If Proceedings Are Suspended Over Fee Disputes
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2023) 11 AHC CK 0025
  • Coram: Subhash Vidyarthi, J
  • Bench: Single Bench
  • Advocates: Prateek Tewari, Parush Kumar Saxena, Raj Nath Singh
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 20(1)
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 437A, 438
  • Indian Penal Code, 1860 - Section 302, 354, 452
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.