Ameer v. State Of Karnataka, By Vijayapura Town Police, Karnataka High Court, Judgment, Law, casemine.com

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Case Number

Cr. P. No. 1330/2004

Attorney(S)

Sri S. Shankarappa & Assts., Advocates for Petitioner
Sri H.S Chandramouli, S.P.P for Respondent

Judges

S.B Majage, J.

Acts

Section 167(2)(a)(i) and Section 167(2)(a)(ii) of Cr. P.C10.
Section 437 read with Section 167(2)(a)(ii) of Cr. P.C
Section 167(2)(a)(ii) of Cr. P.C applies.9.
Section 167(2)(A)(ii) of Cr. P.C8.
Sections 342 and 376 of I.P.C
Section 167(2)(a)(ii) of Cr. P.C
Section 167(2)(a)(i) of Cr. P.C
Section 167(2) of Cr. P.C
Section 482 of Cr. P.C
Section 376 of I.P.C
Section 482 Cr. P.C

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Cites

Citation Codes

Equivalent Citations

citation codes

Case Number

Cr. P. No. 1330/2004

Attorney(S)

Sri S. Shankarappa & Assts., Advocates for Petitioner
Sri H.S Chandramouli, S.P.P for Respondent

Judges

S.B Majage, J.

Acts

Section 167(2)(a)(i) and Section 167(2)(a)(ii) of Cr. P.C10.
Section 437 read with Section 167(2)(a)(ii) of Cr. P.C
Section 167(2)(a)(ii) of Cr. P.C applies.9.
Section 167(2)(A)(ii) of Cr. P.C8.
Sections 342 and 376 of I.P.C
Section 167(2)(a)(ii) of Cr. P.C
Section 167(2)(a)(i) of Cr. P.C
Section 167(2) of Cr. P.C
Section 482 of Cr. P.C
Section 376 of I.P.C
Section 482 Cr. P.C

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