Pawan Kumar Rai Vs Union Of India & Anr

Case No: Writ Petition (C) No. 15066 Of 2024 & Civil Miscellaneous Application No. 63159 Of 2024

Date of Decision: Dec. 17, 2024

Acts Referred: Constitution of India, 1950 — Article 21#Code of Criminal Procedure, 1973 — Section 102#Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 106

Hon'ble Judges: Manoj Jain, J

Bench: Single Bench

Advocate: Anil Goel, Aditya Goel, Amit Gupta, Vidur Dwivedi, OP Gaggar, Sachindra Karn

Final Decision: Disposed Of