High Courts08 Dec 1997

Panchoo Lal Sharma Vs State

Rajasthan High Court · (1999) 1 RLW 646 : (1998) 3 WLC 670 : (1997) 2 WLN 684

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B
High Courts04 Dec 1997Allowed

Mukna Ram and Others Vs The State and Another

Rajasthan High Court · (1998) CriLJ 1882 : (1998) 2 WLC 213 : (1998) 1 WLN 550

Criminal Procedure Code, 1973 (CrPC) — Section 236, 237, 242, 249, 403(1)Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5
High Courts02 Dec 1997Allowed

Gheesu Lal Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 4119 : (1998) 1 RLW 484 : (1998) 1 WLN 555

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 195, 195(1), 340Penal Code, 1860 (IPC) — Section 211, 34, 380, 427, 457
High Courts26 Nov 1997

Balu Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2420 : (1998) 2 RLW 1145 : (1998) 3 WLC 621

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 251, 309, 326(3), 482, 483Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7
High Courts25 Nov 1997Dismissed

Mohan Singh and Another Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3258 : (1998) 3 RCR(Criminal) 263 : (1998) 1 RLW 456 : (1998) 3 WLC 414

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439, 45, 57Penal Code, 1860 (IPC) — Section 166, 306, 330, 34, 342