Dr. Faisal Khan And Another Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home U.P. Lko. And 2 Others

Allahabad High Court, Lucknow Bench 12 Feb 2024 Application U/S 482 No. - 824 Of 2024 (2024) 02 AHC CK 0013
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. - 824 Of 2024

Hon'ble Bench

Subhash Vidyarthi, J

Advocates

Anshuman Singh, Fazal Haider Zaidi, Avinash Chandra, Eshan Garg

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 21, 32, 226, 227
  • Code of Civil Procedure, 1908 - Order 23 Rule 1
  • Allahabad High Court Rules, 1952 - Rule 2
  • Indian Penal Code, 1860 - Section 34, 323, 419, 420, 427, 467, 468, 471, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 438, 482

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 02 AHC CK 0013
  • Coram: Subhash Vidyarthi, J
  • Bench: Single Bench
  • Advocates: Anshuman Singh, Fazal Haider Zaidi, Avinash Chandra, Eshan Garg
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 21, 32, 226, 227
  • Code of Civil Procedure, 1908 - Order 23 Rule 1
  • Allahabad High Court Rules, 1952 - Rule 2
  • Indian Penal Code, 1860 - Section 34, 323, 419, 420, 427, 467, 468, 471, 504, 506
  • Code Of Criminal Procedure, 1973 - Section 155(2), 156(1), 438, 482
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