High Courts07 Jan 2021Allowed

Sona Kunwar And Ors Vs State Of Bihar

Patna High Court · (2021) 01 PAT CK 0047

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2), 18Indian Penal Code, 1860 — Section 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 41A, 41A(1), 438, 438(2)
High Courts07 Jan 2021Allowed

Brahma Shankar Yadav Vs State Of Bihar

Patna High Court · (2021) 01 PAT CK 0046

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 188, 307, 323, 337, 338, 341, 379, 504, 506Code Of Criminal Procedure, 1973 — Section 144, 438(2)
High Courts07 Jan 2021Disposed Of

Shyam Koda Vs State Of Bihar And Ors

Patna High Court · (2021) 01 PAT CK 0042

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a)Bihar Prohibition And Excise Act, 2016 — Section 58, 92, 93
High Courts07 Jan 2021Disposed Of

Mintu Kumar Vs State Of Bihar And Ors

Patna High Court · (2021) 01 PAT CK 0036

Bihar Prohibition And Excise (Amendment) Act, 2018 — Section 30(a), 34Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427