Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Advocates
  • Siddharth Datt
  • Advocate General
Judges
  • HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
Acts
  • Sections 294, 323, 327, 379, 384, 406, 420, 447, 506 and 34 of IPC and under Section 4
  • provisions of Section 437(3) of the Cr.P.C.
  • Section 439 of the Code of Criminal Procedure, 1973
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
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Advocates
  • Siddharth Datt
  • Advocate General
Judges
  • HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
Acts
  • Sections 294, 323, 327, 379, 384, 406, 420, 447, 506 and 34 of IPC and under Section 4
  • provisions of Section 437(3) of the Cr.P.C.
  • Section 439 of the Code of Criminal Procedure, 1973
See more information ...
Smart Summary

    Ritik Khurana v. The State Of Madhya Pradesh

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    Ritik Khurana v. The State Of Madhya Pradesh
    (Jul 20, 2024)