High Courts06 Nov 2023Allowed

Laxman Lal Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0004

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V), 3(2)(VA), 14AIndian Penal Code, 1860 — Section 307, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Nov 2023Allowed

Mangilal Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0003

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14AIndian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 439
High Courts02 Nov 2023Allowed

Sanjeev Kumar Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0028

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(I), 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 120B, 313, 376(2)(N), 450Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 6, 51
High Courts01 Nov 2023Allowed

Inderjeet Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0035

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 363, 366, 366A, 376Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Nov 2023Allowed

Ranjeet Singh Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 325, 458Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Nov 2023Allowed

Anil Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 11 RAJ CK 0033

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 323, 325, 458Code Of Criminal Procedure, 1973 — Section 439