HARI OM & OTHERS Vs STATE OF U.P. THRU. SECY. HOME. DEPTT. & ANOTHER

Allahabad High Court (Lucknow Bench) 4 Jul 2018 U/S 482/378/407 No. - 4074 of 2018 (2018) 07 AHC CK 0017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. - 4074 of 2018

Hon'ble Bench

DINESH KUMAR SINGH, J

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 482
  • Indian Penal Code,1860 - Section 323, 325, 427, 452, 504, 506
  • Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)<\/li>

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2018) 07 AHC CK 0017
  • Coram: DINESH KUMAR SINGH, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 482
  • Indian Penal Code,1860 - Section 323, 325, 427, 452, 504, 506
  • Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)<\/li>
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