High Courts31 Oct 2023Allowed

Sukhchain Singh Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0113

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 37, 67
High Courts31 Oct 2023Allowed

Laxman Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0111

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 326Arms Act, 1959 — Section 4, 25
High Courts30 Oct 2023Allowed

Urjaram Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0104

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
High Courts30 Oct 2023Allowed

Gheesi Bai Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0101

Indian Penal Code, 1860 — Section 120B, 363Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17Code Of Criminal Procedure, 1973 — Section 438
High Courts30 Oct 2023Allowed

Raju Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0100

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376(2), 447, 506
High Courts19 Oct 2023Allowed

Bhagwati Lal Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0091

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
High Courts19 Oct 2023Allowed

Jagjeet Singh @ Jeet Vs State Of Rajasthan And Others

Rajasthan High Court · (2023) 10 RAJ CK 0090

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(V), 14AIndian Penal Code, 1860 — Section 34, 302, 307, 323Arms Act, 1959 — Section 3, 25, 27
High Courts18 Oct 2023Allowed

Balveer Singh @ Bablu Vs State Of Rajasthan

Rajasthan High Court · (2023) 10 RAJ CK 0096

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 149, 216, 302, 307, 332, 353, 468, 471Prevention Of Damage To Public Property Act, 1984 — Section 3