High Courts06 Aug 2026Allowed

Karam Jeet Vs The East Central Railway & Ors.

Patna High Court · (2026) 08 PAT CK 2373

Railway Protection Force Act, 1957-Section 18, 9Police (Incitement to Disaffection) Act, 1922-Section 3Railway Protection Force Rules, 1987-Rule 146, 147(i), (ii), (xv), (xxi) and (xxii), 152.2, Schedule III