0  15 Mar, 2021
Listen in mins | Read in 33:00 mins

Naveen Singh Vs. The State of Uttar Pradesh & Anr.

  Supreme Court Of India Criminal Appeal /320/2021
Link copied!

Case Background

Dissatisfied with the High Court of Judicature at Allahabad's judgment dated which granted bail to Respondent No in Case Crime No of under various IPC sections the original informant has ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....