High Courts27 Jun 2014

Munga Gope Vs The State of Bihar and Others

Patna High Court · (2015) CriLJ 1597 : (2015) 1 PLJR 90

Bihar Control of Crimes Act, 1981 — Section 12, 12(2), 21(1), 22Constitution of India, 1950 — Article 21, 22, 226, 227Penal Code, 1860 (IPC) — Section 392, 395
High Courts27 Jun 2014Dismissed

Lal Das Rai Vs Hulas Pandey

Patna High Court · (2015) 1 PLJR 438

Arms Act, 1959 — Section 25(1-b)(a(A), 26, 27, 35Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 15, Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 141, 142, 173, 173(c), 188
High Courts25 Jun 2014Allowed

Pradeep Kumar Vs The State of Bihar

Patna High Court · (2014) 06 PAT CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b)Evidence Act, 1872 — Section 27, 30, 65(4), 65(B), 65BPenal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 364A