Dr. Laxmi Bhaskar Vs State Of Telangana And Another

High Court For The State Of Telangana:: At Hyderabad 2 Apr 2024 Criminal Petition Nos. 4322, 7574 & 8123 Of 2019 (2024) 04 TEL CK 0007
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Petition Nos. 4322, 7574 & 8123 Of 2019

Hon'ble Bench

Dr. G.Radha Rani, J

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 341, 354(a), 354(b), 354(d), 406, 420, 447, 467, 468, 472, 478, 488, 506, 509
  • Code Of Criminal Procedure, 1973 - Section 156(3), 200, 202, 482
  • Information Technology Act, 2008 - Section 67

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 04 TEL CK 0007
  • Coram: Dr. G.Radha Rani, J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 341, 354(a), 354(b), 354(d), 406, 420, 447, 467, 468, 472, 478, 488, 506, 509
  • Code Of Criminal Procedure, 1973 - Section 156(3), 200, 202, 482
  • Information Technology Act, 2008 - Section 67
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