High Courts06 Oct 2021Allowed

Divya Devi Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 10 RAJ CK 0013

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14AIndian Penal Code, 1860 — Section 323, 341, 342, 388, 392, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Oct 2021Allowed

Kishan Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2021) 10 RAJ CK 0012

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14AIndian Penal Code, 1860 — Section 147, 148, 149Code Of Criminal Procedure, 1973 — Section 439
High Courts05 Oct 2021Allowed

Rajkumar Vs State Of Rajasthan

Rajasthan High Court · (2021) 10 RAJ CK 0017

Indian Penal Code, 1860 — Section 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 161, 164, 439