High Courts17 Aug 2009Allowed

R.K. Mishra and Others Vs State and Another

Delhi High Court · (2010) CriLJ 1292

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204, 435, 436Prevention of Damage to Public Property Act, 1984 — Section 4