High Courts11 Sept 2023Dismissed

Danish @ Danish Alam Khan Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0022

Indian Penal Code, 1860 — Section 34, 90, 323, 341, 342, 354, 354A, 375, 376, 493, 504, 506Code Of Criminal Procedure, 1973 — Section 164, 438(2)Evidence Act, 1872 — Section 114A
High Courts11 Sept 2023Dismissed

Amar Gosai Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0021

Indian Penal Code, 1860 — Section 323, 376, 376(2)(i), 376(2)(i)(M), 506Protection of Children from Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts08 Sept 2023Allowed

Sevak Sanjay Nath Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0016

Constitution Of India, 1950 — Article 300ACode Of Criminal Procedure, 1973 — Section 107, 144Registration Act, 1908 — Section 17
High Courts08 Sept 2023Allowed

Vinay Singh, Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0014

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 337Code Of Criminal Procedure, 1973 — Section 164, 313Arms Act, 1959 — Section 27
High Courts06 Sept 2023Partly Allowed

Sunil Kumar Puspam @ Sunil Kumar Yadav Vs State Of Bihar

Patna High Court · (2023) 09 PAT CK 0017

Indian Penal Code, 1860 — Section 34, 300, 302, 304IICode Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(i)(x) , 3(i)(xi), 3(2)(v)
High Courts05 Sept 2023Dismissed

Giridhar Gopal Vs Ramawati Devi

Patna High Court · (2023) 09 PAT CK 0010

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 1 Rule 10(2)