DISPOSED
Case Status - CRIMINAL MISC. BAIL APPLICATION ( BAIL )-[20381/2024]
Generated on : 04-05-2025 at 09:44:51 amFiling No. | BAIL/108460/2024 | Filing Date : 17-05-2024 |
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CNR | UPHC052831412024 | Date of Registration : 21-05-2024 |
Case Status
First Hearing Date | 24th May 2024 |
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Date of Decision | 30th May 2024 |
Case Status | Case Disposed |
Bench Type | Single Bench |
Causelist Type | Fresh List |
State | UTTARPRADESH |
District | VARANASI |
Tied Up ( Hon'ble Mr./Ms./Dr. Justice ) | HON’BLE JUSTICE SANJAY KUMAR PACHORI( B2537 ) |
Petitioner/Respondent and their Advocate(s)
Petitioner | Respondent |
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1. AKASH GUPTA Advocate - JITENDRA KUMAR SINGH(A/J0392/2018 ),SWETASHWA AGARWAL(A/S1820/2012 ),VISHWANATH MISHRA(A/V0549/2012 ) | 1. State of U.P. Advocate - G.A.(GA/2012 ) |
Acts
Under Act(s) | Under Section(s) |
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I. P. C. 1860 | 120-B,411,384,471,420,465,467,417,468 |
The Information Technology (Amendment) Act, 2008 | 66D,74 |
Category Details
Category | APPLICATION (401500) |
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Sub Category | U/s 439 Cr.P.C. for bail (minor) (401507) |
FIR Details
District | : VARANASI |
Police Station | : CYBER CRIME P.S VARANASI |
FIR No. | : 35 |
Year | : 2024 |
IA Details
Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
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IA/1/2024 Classification :Vakalatnama |
AKASH GUPTA Vs State of U.P. Applied by (Advocate) :JITENDRA KUMAR SINGH |
27-05-2024 | Pending | |
IA/2/2024 Classification :Supplementry Affidavit |
AKASH GUPTA Vs State of U.P. Applied by (Advocate) :JITENDRA KUMAR SINGH |
27-05-2024 | Pending |
Listing History
Cause List Type | Hon'ble Mr./Ms./Dr. Justice \ In chamber of Registrar(s)/Jt. Registrar(s) | Listing Date | Short Order |
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Fresh List | HON’BLE JUSTICE SANJAY KUMAR PACHORI | 30-05-2024 | |
Fresh List | HON’BLE JUSTICE SAMEER JAIN | 24-05-2024 | Section Compliance |
Disclaimer: Status report is based on data available on CCMS servers.