High Courts25 Jan 2018Dismissed

Dashrath Rai Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0025

Code of Criminal Procedure, 1973, Section 313, Section 319 - Power to examine the accused - Power to proceed against other persons appearing to be guilty of offenceIndian
High Courts25 Jan 2018Dismissed

Chandeshwar Sah & Anr Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0024

Code of Criminal Procedure, 1973, Section 313, Section 319 - Power to examine the accused - Power to proceed against other persons appearing to be guilty of offenceIndian
High Courts25 Jan 2018

Sattar Mian Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0021

Code of Criminal Procedure, 1973, Section 107 - Security for keeping the peace in other casesIndian Penal Code, 1860, Section 395 - Punishment for dacoity
High Courts24 Jan 2018Allowed

Shashi Shankar Vs State Of Bihar

Patna High Court · (2018) 2 PLJR 197

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
High Courts24 Jan 2018Disposed Off

Umesh Kumar Singh Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0015

Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesIndian Forest Act, 1927, Sect
High Courts24 Jan 2018Allowed

Chhanu Rai Vs The State of Bihar

Patna High Court · (2018) 01 PAT CK 0010

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 23, Section 20, Section 42, Section 52, Sect