High Courts08 Feb 2024Allowed
Bijender Singh Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4383
Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Section 14A, 4, 3(2)(vi), 3(2)(vii), 3(1)(c), 3(1)(r), 4(2)(d), 15-A(11)(i), 15-A(9), 15-A(3), 15-A(5), 3(1)(q), 3(2)(va), 15A(1), 4(2)(g), 4(2), 18A, 18A(1), 18, 18-ACode of Criminal Procedure, 1973-Section 482, 169, 170, 190, 173(8), 41-A, 173, 2(c), 41, 41(1)(b), 41(1)(b)(a), 157(1), 173(2)(e), 173(2)(f), 173(2)(g)Indian Penal Code, 1860-Section 217, 218, 506, 34, 341