High Courts09 Jan 2017Dismissed
Amrita Chaturvedi And Ors. Vs The State Of U.P And Anr.
Allahabad High Court · (2017) 01 AHC CK 0321
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 198, Section 204 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of process - Prosecution for offences against marriage - Issues of processIndian Penal Code, 1860, Section 420, Section 498, Section 506, Section 452, Section 504, Section 494 - Cheating and dishonestly inducing delivery of property - Enticing or taking away or detaining with criminal intent a married woman - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Marrying again during lifetime of husband or wife