High Courts11 May 2023Allowed

Lalit Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0101

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 323Arms Act, 1959 — Section 3, 25
High Courts11 May 2023Allowed

Prithvi Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0100

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 326, 341
High Courts11 May 2023Allowed

Mahendra Dube @ Rajan Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0098

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366A, 368, 384, 376(2)(j)(n), 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(1), 5(L), 6, 7, 8
High Courts11 May 2023Allowed

Harpreet Singh And Others Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0097

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Unlawful Activities (Prevention) Act, 1967 — Section 43D(5)
High Courts10 May 2023Partly Allowed

Samane Khan Vs State Of Rajasthan

Rajasthan High Court · (2023) 05 RAJ CK 0111

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 325, 326, 341, 427Evidence Act, 1872 — Section 45
High Courts10 May 2023Disposed Of

Kailash Nath Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 05 RAJ CK 0086

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 323, 325, 341Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(VA)