High Courts01 Oct 2019Allowed

Dr. Hemchandra Lal Karn Vs State Of Bihar And Anr

Patna High Court · (2019) 10 PAT CK 0003

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 161(3), 173(2), 216, 227, 323, 482Indian Penal Code, 1860 — Section 34, 80, 81, 88, 92, 93, 304, 304A
High Courts30 Sept 2019Disposed Of

Lalu Kumar @ Lal Babu @ Lallu And Ors Vs State Of Bihar And Ors

Patna High Court · (2019) 09 PAT CK 0195

Constitution Of India, 1950 — Article 12, 15, 15(3), 39(e), 39(f), 45(e), 45(f), 47(e), 47(f)Care And Protection Of Children Model Rules, 2016 — Rule 13, 13(6), 13(7), 13(8)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 2(33), 2(61), 3, 3(xii), 5, 6, 7, 8, 8(2), 8(3), 9, 10, 11, 12, 13, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 14(5), 15, 15(1), 15(2), 17, 18, 18(1), 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(1)(e), 18(1)(f), 18(1)(g), 18(2), 18(2)(i), 18(2)(ii), 18(2)(iii), 18(2)(iv), 18(3), 19, 19(1), 19(1)(i), 19(1)(ii), 19(4), 19(5), 20, 21, 22, 23, 39(2), 94, 101, 101(1), 101(2), 101(4), 101(5), 110, 110(1)
High Courts30 Sept 2019Dismissed

Janeshwar Sharma Vs State Of Bihar And Ors

Patna High Court · (2019) 09 PAT CK 0194

Indian Penal Code, 1860 — Section 147, 148, 380, 420, 447, 467, 468, 504Code Of Criminal Procedure, 1973 — Section 156(3), 173(2)Constitution Of India, 1950 — Article 226, 227