High Courts29 Jun 2022Allowed

Hira Yadav Vs State Of Bihar

Patna High Court · (2022) 06 PAT CK 0041

Indian Penal Code, 1860 — Section 34, 323, 341, 375, 376, 376(2)(g), 452Code Of Criminal Procedure, 1973 — SectionEvidence Act, 1872 — Section 113A, 113B, 114A
High Courts29 Jun 2022Partly Allowed

Parwez Ansari Vs State Of Bihar

Patna High Court · (2022) 06 PAT CK 0040

Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 354A, 376, 376(2)(i)(j)Scheduled Castes And Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(2)(v)
High Courts24 Jun 2022Partly Allowed

Md. Sainul Vs State Of Bihar

Patna High Court · (2022) 06 PAT CK 0032

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 324Code Of Criminal Procedure, 1973 — Section 174, 313
High Courts23 Jun 2022Dismissed

Prabhu Sankar Ray @ Prabhu Sankar @ Golu Vs State Of Bihar

Patna High Court · (2022) 06 PAT CK 0047

Juvenile Justice (Care & Protection Of Children) Rules, 2007 — Rule 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 12(3)(b)Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 341, 427, 504Evidence Act, 1872 — Section 35