Keshav Dev & Ors. v. The State Of Rajasthan, Rajasthan High Court, Judgment, Law, casemine.com

Text Highlighter

Bookmark

PDF

Report a problem

Citation Codes

Equivalent Citations

citation codes

Case Number

S.B Criminal Misc. Bail Application No. 1242 of 2005

Attorney(S)

M.K Kaushik,
Mohd. Rafiq, Addl. Advocate General
R.P Kuldeep, Public Prosecutor
S.K Gupta, N.C Choudhary & J.K Singhi, as Intervenor

Judges

Mr. Narendra Kumar Jain

Acts

clause (i) of proviso (a) to Section 167(2) or clause (ii) of proviso (a) to Section 167(2) Cr. P.C
clause (i) of proviso (a) to sub-section (2) of Section 167 Cr. P.C
provisions of clause (i) of proviso (a) to Section 167(2) Cr. P.C
ARTICLE 21 CONSTITUTION OF INDIA
SECTION 2 DOWRY PROHIBITION ACT 1961
sub-section (2) of Section 167 of the Code was 90 days.17.
Section 307 IPC, the provisions of Section 167(2)(a)(i)
Act No. 45 of 1978 in the Code of Criminal Procedure,
provisions of sub-section (2) of Section 167 Cr. P.C
clause (i) of proviso (a) to Section 167(2) Cr. P.C,
Section 167(2) Cr. P.C Under Section 396 IPC,
Section 439 read with Section 167(2) Cr. P.C
Section 167 Cr. P.C and Section 304-B IPC
(a) of sub-section (2) of Section 167 Cr. P.C
sub-section (2) of Section 167 Cr. P.C10.
Section 167(2)(a)(ii) Cr. P.C applies.14.
sub-section (2) of Section 167 Cr. P.C
Sections 467, 468, 471 and 120-B IPC.
provisions of Section 167(2) Cr. P.C
Section 8/15B of the NDPS Act, 1985.
Sections 386, 379, 411 and 414 IPC
provisions of Section 167 Cr. P.C
Sections 498-A and 304-B IPC.3.
sub-section (2) of Section 167
Section 167(2)(a)(i) Cr. P.C
Section 167(2)(a) Cr. P.C
Section 167(2) Cr. P.C31.
Section 167(2) Cr. P.C
Section 439 Cr. P.C
Section 304-B IPC.

Are you a practicing lawyer?

Enhance your digital presence and reach by creating a Casemine profile.

Upload pleading to use the new AI search

Click here to upload

Cites

Citation Codes

Equivalent Citations

citation codes

Case Number

S.B Criminal Misc. Bail Application No. 1242 of 2005

Attorney(S)

M.K Kaushik,
Mohd. Rafiq, Addl. Advocate General
R.P Kuldeep, Public Prosecutor
S.K Gupta, N.C Choudhary & J.K Singhi, as Intervenor

Judges

Mr. Narendra Kumar Jain

Acts

clause (i) of proviso (a) to Section 167(2) or clause (ii) of proviso (a) to Section 167(2) Cr. P.C
clause (i) of proviso (a) to sub-section (2) of Section 167 Cr. P.C
provisions of clause (i) of proviso (a) to Section 167(2) Cr. P.C
ARTICLE 21 CONSTITUTION OF INDIA
SECTION 2 DOWRY PROHIBITION ACT 1961
sub-section (2) of Section 167 of the Code was 90 days.17.
Section 307 IPC, the provisions of Section 167(2)(a)(i)
Act No. 45 of 1978 in the Code of Criminal Procedure,
provisions of sub-section (2) of Section 167 Cr. P.C
clause (i) of proviso (a) to Section 167(2) Cr. P.C,
Section 167(2) Cr. P.C Under Section 396 IPC,
Section 439 read with Section 167(2) Cr. P.C
Section 167 Cr. P.C and Section 304-B IPC
(a) of sub-section (2) of Section 167 Cr. P.C
sub-section (2) of Section 167 Cr. P.C10.
Section 167(2)(a)(ii) Cr. P.C applies.14.
sub-section (2) of Section 167 Cr. P.C
Sections 467, 468, 471 and 120-B IPC.
provisions of Section 167(2) Cr. P.C
Section 8/15B of the NDPS Act, 1985.
Sections 386, 379, 411 and 414 IPC
provisions of Section 167 Cr. P.C
Sections 498-A and 304-B IPC.3.
sub-section (2) of Section 167
Section 167(2)(a)(i) Cr. P.C
Section 167(2)(a) Cr. P.C
Section 167(2) Cr. P.C31.
Section 167(2) Cr. P.C
Section 439 Cr. P.C
Section 304-B IPC.

See more information ...

This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities.

Use AI to get other relevant cases.

Try AI Pro free for 7 days Upgrade to AI Pro