High Courts15 Mar 1990Allowed

Digambar Manjhi Vs State of Bihar

Patna High Court · (1991) 1 BLJR 397

Criminal Procedure Code, 1973 (CrPC) — Section 315, 335Evidence Act, 1872 — Section 102, 103, 105, 84MENTAL HEALTH ACT, 1987 — Section 27
High Courts02 Mar 1990Dismissed

Lal Bahu Tiwari and Another Vs State of Bihar

Patna High Court · (1990) 38 BLJR 1276 : (1990) CriLJ 1997 : (1990) 2 PLJR 563

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(1), 245(2), 258Essential Commodities Act, 1955 — Section 12, 12AA, 5, 6A, 6A(1)