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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

dismissed

Attorney(S)
  • Arnav Tripathi
  • Advocate General
Judges
  • HON'BLE SHRI JUSTICE VISHAL DHAGAT
Acts
  • Sections 147, 148, 149, 302 and 323 of Indian Penal Code and Section 3(2)(5)(A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
  • Section 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
  • Atrocities) Act, 1989,
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

dismissed

Attorney(S)
  • Arnav Tripathi
  • Advocate General
Judges
  • HON'BLE SHRI JUSTICE VISHAL DHAGAT
Acts
  • Sections 147, 148, 149, 302 and 323 of Indian Penal Code and Section 3(2)(5)(A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
  • Section 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
  • Atrocities) Act, 1989,
See more information ...
Smart Summary

    Ajay Sahu v. The State Of Madhya Pradesh

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    Comments

    Ajay Sahu v. The State Of Madhya Pradesh
    (Jan 3, 2023)