DISPOSED

Case Status - CRIMINAL APPEAL ( CRLA )-[2462/2010]

Generated on : 26-08-2026 at 10:37:34 pm
Filing No. CRLA/2462/2010Filing Date : 26-04-2010
CNR UPHC010850662010Date of Registration : 26-04-2010

Case Status

First Hearing Date 09th September 2013
Date of Decision 09th September 2013
Case Status Case Disposed
Stage of Case For Order
Bench Type Division Bench
State UTTARPRADESH
District BULANDSHAHR

Petitioner/Respondent and their Advocate(s)

PetitionerRespondent
1. RAKESH @ TITU
Advocate - GAURAV KAKKAR
1. STATE OF U.P.
Advocate - SHACHINDRA MISHRA

Category Details

CategoryCRIMINAL APPEAL (400700)
Sub CategoryJUDGMENT IN THE MATTER RELATING TO OFFENCE U/S 302 396 IPC AND ANY OTHER OFFENCE UNDER IPC (EXCEPT 376 IPC) WHERE LIFE IMPRISONMENT HAS BEEN AWARDED. (400708)

High Court / Lower Court Details

Case No. and Year Session Trial / 1290 / 2007
Decision Date07-04-2010
DistrictBULANDSHAHR

Crime Details

District: BULANDSHAHR
Police Station: AGOTA
Crime No.: 128
Year: 2008

Listing History

Cause List TypeHon'ble Mr./Ms./Dr. Justice
\ In chamber of Registrar(s)/Jt. Registrar(s)
Listing DateShort Order
HON’BLE AMAR SARAN, HON’BLE BACHCHOO LAL(Bench ID:0) 28-04-2010 P.O.



Disclaimer: Status report is based on data available on CCMS servers.



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