High Courts11 Aug 2015Dismissed

Jitendra Choudhary Vs The State of Bihar

Patna High Court · (2015) 08 PAT CK 0040

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106, 113(B), 113B, 113-B, 114Penal Code, 1860 (IPC) - Section 201, 304(B), 304B, 304-B, 34
High Courts10 Aug 2015Allowed

Kasim Vs The State of Bihar

Patna High Court · (2015) 4 PLJR 137

Criminal Procedure Code, 1973 (CrPC) - Section 293, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, 23, 52(3), 52-A, 55
High Courts07 Aug 2015Dismissed

Sagir Vs The State of Bihar and Others

Patna High Court · (2016) ALLMR(Cri) 1 : (2015) CriLJ 4921 : (2016) 1 Crimes 292 : (2016) 1 DMC 569

Constitution of India, 1950 - Article 14, 15, 15(3), 21, 39Criminal Procedure Code, 1973 (CrPC) - Section 125, 125, 126, 127, 127(3)(b)Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3, 3(1)(a), 4, 5
High Courts06 Aug 2015Allowed

Maniya Devi Vs State of Bihar

Patna High Court · (2015) CriLJ 4583 : (2016) 1 PLJR 193

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34, 366