High Courts28 Feb 2023Allowed

Umesh Gambhir Gadekar Vs State Of Gujarat

Gujarat High Court · (2023) 02 GUJ CK 0106

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r) (s), 3(2)(v)(a), 14(A, 18)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 323