High Courts30 May 2024Allowed

Ronak Hemubhai Rabari & Ors Vs State Of Gujarat & Anr

Gujarat High Court · (2024) 05 GUJ CK 0065

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 147, 148, 149, 324, 437Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(I)(s), 3(2)(va)