High Courts18 Oct 2023Allowed

Sanjeet Kumar Singh Vs State Of Bihar

Patna High Court · (2023) 10 PAT CK 0057

Indian Penal Code, 1860 — Section 120B, 302, 304BEvidence Act, 1872 — Section 101, 106, 114Code of Criminal Procedure, 1973 — Section 313
High Courts18 Oct 2023Dismissed

Abhinav Kumar Vs State Of Bihar

Patna High Court · (2023) 10 PAT CK 0043

Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 12, 13Code of Criminal Procedure, 1973 — Section 482
High Courts17 Oct 2023Allowed

Mahendra Singh Vs State Of Bihar

Patna High Court · (2023) 10 PAT CK 0040

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 326Arms Act, 1959 — Section 27Code of Criminal Procedure, 1973 — Section 313
High Courts16 Oct 2023Allowed

Ajit Singh @ Ajit Kumar Singh Vs State Of Bihar

Patna High Court · (2023) 10 PAT CK 0050

Indian Penal Code, 1860 — Section 34, 302, 364Arms Act, 1959 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 25, 94, 101(1), 111(1), 111(2)
High Courts16 Oct 2023Dismissed

Ramadhar Roy Vs State Of Bihar

Patna High Court · (2023) 10 PAT CK 0049

Bihar Prohibition and Excise Rules, 2021 — Rule 14Bihar Prohibition And Excise Act, 2016 — Section 58
High Courts13 Oct 2023Allowed

Maksud Khan @ Manu Vs State Of Bihar

Patna High Court · (2023) 10 PAT CK 0034

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 359, 362, 364Arms Act, 1872 — Section 25, 26, 27, 59, 63, 65, 65A, 65B, 65B(1), 65B(4)