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High Courts05 Jun 2026Allowed

Danish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0313

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 249, 306
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High Courts05 Jun 2026Allowed

Kalu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 87, 64(2)(m), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(J)(2), 5(L), 5(1), 6
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High Courts05 Jun 2026Allowed

Nilofar Bee Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0308

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 249, 306
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High Courts05 Jun 2026Allowed

Imran @ Abhishek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0307

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 249, 306
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High Courts05 Jun 2026Dismissed

Devangana Kalita Vs State Of Delhi Nct

Delhi High Court · (2026) 06 DEL CK 0259

Constitution of India, 1950- Article 21, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528, 529Code of Criminal Procedure, 1973- Section 91, 102(3), 156(3), 161, 161(3), 164, 170(2), 173, 173(1), 173(5), 173(6), 207, 208, 439
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