Ramandeep Singh And 2 Others Vs State Of U.P. And Another

Case No: Application U/S 482 No. 22134 Of 2023

Date of Decision: Dec. 20, 2024

Acts Referred: Constitution of India, 1950 — Article 226#Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 320, 482#Indian Penal Code, 1860 — Section 120B, 415, 420, 441, 447, 467, 468, 469, 471#Urban Land Ceiling Act 1976 — Section 8(4), 9, 10(1), 10(3), 10(5)#Uttar Pradesh Urban Planing & Development Act 1973 — Section 2(e), 28(1), 28(4)

Hon'ble Judges: Manju Rani Chauhan, J

Bench: Single Bench

Advocate: Pavan Kishore, Rahul Agarwal, Dharmendra Singh Chauhan

Final Decision: Allowed