Keshav Kumar And 2 Others Vs State Of U.P. And 3 Others

Case No: Criminal Misc. Writ Petition No. - 16248 Of 2023

Date of Decision: Feb. 7, 2024

Acts Referred: Constitution Of India, 1950 — Article 142#Indian Penal Code, 1860 — Section 379, 411, 420, 467, 468, 471, 504, 506#Code Of Criminal Procedure, 1973 — Section 58, 154, 156(3), 190, 482#Drugs and Cosmetics Act, 1940 — Section 2, 12, 17, 17A, 17B, 18, 18A(i), 22(1)(d), 27, 32, 32(3), 33, 34#Mines and Minerals (Development and Regulation) Act, 1957 — Section 22

Hon'ble Judges: Vivek Kumar Birla, J; Vinod Diwakar, J

Bench: Division Bench

Advocate: Seema Singh Jadaun, Jitendra Pal Singh Jadaun, Ashok Kumar Singh Bais, Vineet Singh Parmar

Final Decision: Dismissed