High Courts02 Feb 2024Allowed

Gyani Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0182

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts02 Feb 2024Allowed

Rameshwarlal And Others Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0178

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2) (VA), 14AIndian Penal Code, 1860 — Section 34, 143, 307, 323, 325, 341, 443, 447Code Of Criminal Procedure, 1973 — Section 439
High Courts02 Feb 2024Allowed

X S/o Ashok Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 02 RAJ CK 0172

Indian Penal Code, 1860 — Section 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2) (VI)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 102
High Courts01 Feb 2024Allowed

Anda Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0166

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376(2)(n), 450, 506
High Courts01 Feb 2024Allowed

Hima Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 02 RAJ CK 0165

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392, 427, 435, 447Arms Act, 1959 — Section 4, 25