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High Courts01 Sept 2026Dismissed

Ghukiye Achumi Vs State of Nagaland and Anr

Gauhati High Court · 2026:GAU-NL:456

Code of Criminal Procedure, 1973-Section 374(2), 313, 53(A), 164AIndian Penal Code, 1860-Section 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 3(b), 4
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High Courts01 Sept 2026Allowed

Sh. Lalrosanga Vs The State of Mizoram

Gauhati High Court · 2026:GAU-MZ:479

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 21, 21(c), 25, 52ACode of Criminal Procedure, 1973-Section 313
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High Courts01 Sept 2026Disposed Of

Deepak Kumar Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1078

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183Bharatiya Nyaya Sanhita, 2023-Sections 62, 65(1), 76, 115(2), 45, 132(2) and 127Protection of Children from Sexual Offences Act, 2012-Sections 4, 12, 17 and 18, 35(2), 35, 35(1)
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High Courts01 Sept 2026Allowed

Deep Ram Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2026) 09 SHI CK 1056

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18 (a), 20 (ii), 25, 29, 20, 18Bharatiya Nagarik Suraksha Sanhita, 2023-Section 479, sub-section (1), sub-section (2), sub-section (3)
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