Sanjay Kumar Vs State Of Uttar Pradesh

Allahabad High Court 24 Jan 2019 Jail Appeal No. 6661 of 2011 (2019) 01 AHC CK 0060
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Case Number

Jail Appeal No. 6661 of 2011

Hon'ble Bench

Sudhir Agarwal, J; Ram Krishna Gautam, J

Advocates

A.G.A.

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 313, 374(2), 383
  • Indian Penal Code, 1860 - Section 302

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 01 AHC CK 0060
  • Coram: Sudhir Agarwal, J; Ram Krishna Gautam, J
  • Bench: Division Bench
  • Advocates: A.G.A.
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 313, 374(2), 383
  • Indian Penal Code, 1860 - Section 302
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.