Jagdish Singh Vs State Of Rajasthan And Others

Rajasthan High Court 20 Nov 2023 Criminal Appeal (SB) No. 2237 Of 2023 (2023) 11 RAJ CK 0084
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal (SB) No. 2237 Of 2023

Hon'ble Bench

Farjand Ali, J

Advocates

Pradeep Shah, N.S. Bhati

Final Decision

Allowed

Acts Referred
  • Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 14A(2)

Judgement Text

Translate:

S.No,Particulars of the Case,

1,FIR Number,275/2023

2,Concerned Police Station,Pindwara

3,District,Sirohi

4,Offences alleged in the FIR,"Sections 363, 366, 376 and 34 of IPC

5,"Offences added, if any","Section 366 and 120-B of the IPC and Section 3(2)(v) of the SC/S

Act.

6,Date of passing of impugned order,04.10.2023

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Case Metadata
  • Ck Citation: (2023) 11 RAJ CK 0084
  • Coram: Farjand Ali, J
  • Bench: Single Bench
  • Advocates: Pradeep Shah, N.S. Bhati
  • Result: Allowed
Referenced Acts & Sections
  • Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 14A(2)
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