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High Courts19 Aug 2026Allowed

Gopi & Anr. Vs. State of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3336

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 420, 465, 468, 471, 34, 466, 464, 463, 24, 25, 467, Explanation 2 as given in Section 464, Explanation 2 to Section 464Cr.P.C.-Section 482, 156(1), 155(2)
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High Courts19 Aug 2026Disposed Of

Gurvindersingh Balbirsingh Dhillan & Anr. Vs State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3346

BNS-Sections 109, 296, 351(3), 118(1), 189(2), 189(4), 191(3), 190, 61(2)Maharashtra Control of Organised Crime Act, 1999-Section 23(1)(a), 3(1)(ii), 3(2), 3(4), 23(2), 2(1)(d), 2(1)(e), 3, 2(d), 2(e), 2(f), Clauses (i) and (ii) of sub-section (1) of Section 3, sub-section (2) of Section 3, Sub-section (4) of Section 3, 2(c) and 2(f), 23, 24(2), 3(1), 3(3), 3(5), (d), 21(3)IPC-307, 353, 342, 504, 506, 436, 109, 114, 34, 341, 294, 506(b), 324, 323, 352, 143, 147, 148, 149, 406, 420, 465, 467, 468, 471, 474
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High Courts19 Aug 2026Allowed

Vimal Kumar Tirpathi & Ors. Vs The State Of Maharashtra & Anr.

Bombay High Court · (2026) 08 BOM CK 3349

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 341, 294, 506 r/w Section 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(m) and 3(2)(va)
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