High Courts16 Nov 2021Dismissed

Imam Bax Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 11 RAJ CK 0025

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 306, 376, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Nov 2021Allowed

Mukesh And Others Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0024

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323, 341, 354Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Nov 2021

Arti And Others Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0021

Code Of Criminal Procedure, 1973 — Section 437A, 374(2)Indian Penal Code, 1860 — Section 302, 120BEvidence Act, 1872 — Section 27, 65B
High Courts15 Nov 2021Allowed

Heeraram Vs State

Rajasthan High Court · (2021) 11 RAJ CK 0031

Code Of Criminal Procedure, 1973 — Section 164, 313, 374(2), 437AIndian Penal Code, 1860 — Section 34, 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(vi)
High Courts15 Nov 2021Allowed

Shubham Vs State Of Rajasthan

Rajasthan High Court · (2021) 11 RAJ CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420Rajasthan Public Examination (Use Of Unfair Means) Act, 1992 — Section 4B
High Courts12 Nov 2021Allowed

Dinesh Vs State

Rajasthan High Court · (2021) 11 RAJ CK 0017

Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 285Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Nov 2021Allowed

Vikram Rana Vs State

Rajasthan High Court · (2021) 11 RAJ CK 0005

Prevention Of Corruption (Amended) Act, 2018 — Section 7Code Of Criminal Procedure, 1973 — Section 439
High Courts29 Oct 2021Dismissed

Idan Ram Vs State And Others

Rajasthan High Court · (2021) 10 RAJ CK 0086

Code Of Criminal Procedure, 1973 — Section 164, 313, 378Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4