High Courts26 Sept 2022Allowed

Lalan Sada & Anr Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0055

Indian Penal Code, 1860 — Section 34, 323, 363, 366A, 376, 376D, 504Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 8
High Courts22 Sept 2022Allowed

Ajay Rai @ Ajay Kumar Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0070

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(I)(ii), 14A(2)Indian Penal Code, 1860 — Section 34, 376, 376GCode Of Criminal Procedure, 1973 — Section 437(3)
High Courts22 Sept 2022Allowed

Madhuri Singh Vs State Of Bihar

Patna High Court · (2022) 09 PAT CK 0067

Constitution Of India, 1950 — Article 142Indian Penal Code, 1860 — Section 420, 498ACode Of Criminal Procedure, 1973 — Section 320, 482