High Courts11 Sept 2020Disposed Of

Baijnath Sahni Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0164

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 308, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38(1), 38(i)(ii), 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
High Courts11 Sept 2020Disposed Of

Md. Murtaza And Anr Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0163

Bihar 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, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts11 Sept 2020Disposed Of

Tuntun Prasad Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0162

Indian Penal Code, 1860 — Section 34, 272, 273, 279, 308, 427Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 38(1), 41, 41(1), 56, 58, 92, 93Code Of Criminal Procedure, 1973 — Section 340
High Courts11 Sept 2020Disposed Of

Rakesh Kumar Pasi Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0161

Bihar Prohibition And Excise Act, 2016 — Section 13, 30(a), 37(b)(c), 38, 38(1), 41(1), 56, 58, 92, 93Indian Penal Code, 1860 — Section 34, 272, 273, 279, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts11 Sept 2020Disposed Of

Makardhaj Kumar Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0160

Bihar 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, 427Code Of Criminal Procedure, 1973 — Section 340
High Courts10 Sept 2020Allowed

X9 Vs State Of Bihar

Patna High Court · (2020) 09 PAT CK 0156

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 12, 12(1), 74, 102Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 27
High Courts10 Sept 2020Allowed

X7 Vs State Of Bihar

Patna High Court · (2020) 09 PAT CK 0155

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 12, 12(1), 74, 102Arms Act, 1959 — Section 25(1b)(a), 26, 35
High Courts09 Sept 2020Disposed Of

Ratan Sagar Jha And Ors Vs State Of Bihar And Ors

Patna High Court · (2020) 09 PAT CK 0153

Bihar 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, 427Code Of Criminal Procedure, 1973 — Section 340