SUNIL KUMAR Vs. VIPIN KUMAR

LAWS(SC)-2014-8-11

SUPREME COURT OF INDIA (FROM: ALLAHABAD)

Decided on August 07,2014

SUNIL KUMAR Appellant

VERSUS

VIPIN KUMAR Respondents

Referred Judgements :-

VINAY KUMAR VS. NARENDRA [REFERRED TO]
KISHORILAL VS. RUPA [REFERRED TO]

Cited Judgements :-

VENKATESAN VS. STATE [LAWS(MAD)-2014-12-361] [REFERRED TO]
RAGHUWAR SINGH VS. STATE OF MADHYA RADESH [LAWS(MPH)-2016-8-186] [REFERRED]
RAGHUWAR SINGH VS. STATE OF M.P. [LAWS(MPH)-2015-3-202] [REFERRED TO]
ATUL INDRAVADAN VAIDH THRO HIS WIFE VAIDH DIPIKABEN ATULBHAI VS. STATE OF GUJARAT [LAWS(GJH)-2017-6-122] [REFERRED TO]
TRILOCHAN KAPOOR SHARMA, S/O LATE HARI SINGH SHARMA VS. STATE OF SIKKIM [LAWS(SIK)-2018-12-6] [REFERRED TO]
MAKRAJ LIMBOO VS. STATE OF SIKKIM [LAWS(SIK)-2019-12-8] [REFERRED TO]
PRAVINCHANDRA BHOGILAL SHAH VS. STATE OF GUJARAT [LAWS(GJH)-2019-7-191] [REFERRED TO]
MD. SAKIL @ LAL CHAND @ MD. SHAKIL SAHI VS. STATE OF WEST BENGAL [LAWS(CAL)-2020-1-71] [REFERRED TO]
MAYOPAM ZINKHAI @ AAWO VS. STATE OF MANIPUR [LAWS(MANIP)-2020-1-6] [REFERRED TO]
THOKCHOM DHARMA SINGH VS. STATE OF MANIPUR [LAWS(MANIP)-2021-9-11] [REFERRED TO]
CHAND SAUDAGAR VS. STATE OF WEST BENGAL [LAWS(CAL)-2021-10-57] [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(SC)-2022-7-48] [REFERRED TO]

JUDGEMENT

- (1.)Leave granted.
(2.)This appeal is filed by the appellant questioning the correctness of the judgment and final Order dated 18.02.2013 passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 2684 of 2009 urging various facts and legal contentions in justification of his claim.
(3.)Necessary relevant facts are stated hereunder to appreciate the case of the appellant and also to find out whether the appellant is entitled for the relief as prayed for in this appeal.

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