High Courts03 Aug 2023Allowed

Gopi Sah Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0042

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 22, 22(c), 42, 42(1), 52A(2)(b)Code Of Criminal Procedure, 1973 — Section 313
High Courts03 Aug 2023Allowed

Urmila Devi Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0041

Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313Dowry Prohibition Act, 1961 — Section 4
High Courts02 Aug 2023Disposed Of

Sanjay Kumar Vs Union Of India

Patna High Court · (2023) 08 PAT CK 0007

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 420Prevention of Money Laundering Act, 2002 — Section 17(4), 50
High Courts02 Aug 2023Allowed

Ankit Kumar Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0006

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364A
High Courts02 Aug 2023Dismissed

Sanjay Kumar Sinha Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0005

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 399, 402Arms Act, 1959 — Section 25(1B)(A), 26, 35
High Courts02 Aug 2023Allowed

Md. Mojamil Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0003

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(B), 20(b)(ii)(C), 22, 23(b), 23(c), 41(1), 41(2), 42, 42(2), 43, 44, 50, 52A, 52A(1), 52(3), 53, 57, 67Code Of Criminal Procedure, 1973 — Section 100, 165, 173, 313Evidence Act, 1872 — Section 25
High Courts01 Aug 2023Allowed

Chhatish Yadav Vs State Of Bihar

Patna High Court · (2023) 08 PAT CK 0044

Indian Penal Code, 1860 — Section 120B, 149, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 164, 173, 174, 374(2)Arms Act, 1959 — Section 27
High Courts01 Aug 2023Allowed

Janardan Yadav Vs Union Of India

Patna High Court · (2023) 08 PAT CK 0011

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 22, 60, 63Code Of Criminal Procedure, 1973 — Section 451, 457Motor Vehicles Act, 1988 — Section 158(6)
High Courts01 Aug 2023Dismissed

Mantu Kumar Vs Union Of India

Patna High Court · (2023) 08 PAT CK 0009

Constitution Of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 114, Order 47, Order 47 Rule 1