DEVENDRA NATH SINGH Vs. STATE OF BIHAR
LAWS(SC)-2022-10-23
SUPREME COURT OF INDIA
Decided on
October 12,2022
DEVENDRA NATH SINGH
Appellant
VERSUS
STATE OF BIHAR
Respondents
Cited Judgements :-
P. RAVI VS. ADDL. DIRECTOR GENERAL OF POLICE (CB-CID) CHENNAI [LAWS(MAD)-2024-3-312] [REFERRED TO]K. VADIVEL VS. K. SHANTHI [LAWS(SC)-2024-9-77] [REFERRED TO]
PEETHAMBARAN VS. STATE OF KERALA [LAWS(SC)-2023-5-33] [REFERRED TO]
BANDHNA TOPPO VS. STATE OF ORISSA [LAWS(ORI)-2023-7-48] [REFERRED TO]
TULSI RAM MISHRA VS. STATE OF PUNJAB [LAWS(P&H)-2023-9-21] [REFERRED TO]
JUDGEMENT
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(1.)Hon'ble Mr. Justice Dinesh Maheshwari pronounced the reportable judgment of the Bench comprising His Lordship and
Hon'ble Mr. Justice Aniruddha Bose.
(2.)Delay condoned.
(3.)Leave granted.
(2.)Delay condoned.
(3.)Leave granted.
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