Katipelly Srinivas Reddy Vs State Of Telangana

High Court For The State Of Telangana:: At Hyderabad 28 Mar 2024 Criminal Petition No. 3380 Of 2024 (2024) 03 TEL CK 0022
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Petition No. 3380 Of 2024

Hon'ble Bench

K. Sujana, J

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 290, 307, 324, 341
  • Scheduled Castes and Scheduled Tribes (prevention of Atrocities), Amendment Act, 2015 - Section 3(1)(r)(s), 3 (2)(Va)
  • Code Of Criminal Procedure, 1973 - Section 41A, 482

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 03 TEL CK 0022
  • Coram: K. Sujana, J
  • Bench: Single Bench
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 290, 307, 324, 341
  • Scheduled Castes and Scheduled Tribes (prevention of Atrocities), Amendment Act, 2015 - Section 3(1)(r)(s), 3 (2)(Va)
  • Code Of Criminal Procedure, 1973 - Section 41A, 482
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