High Courts12 Feb 2024Allowed

Priyanka Arora Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2024) 02 DEL CK 0035

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(w)(ii), 3(2)(va), 14A(2)Code of Criminal Procedure, 1973 — Section 164, 439, 482Indian Penal Code, 1860 — Section 34, 420, 506, 509