PENDING
Case Status - CRIMINAL APPEAL ( CRLA )-[26/2011]
Generated on : 30-09-2026 at 08:34:07 am| Filing No. | CRLA/26/2011 | Filing Date : 04-01-2011 |
|---|---|---|
| CNR | UPHC010352632011 | Date of Registration : 04-01-2011 |
Case Status
| First Hearing Date | 06th January 2011 |
|---|---|
| Next Hearing Date | |
| Bench Type | Single Bench |
| Causelist Type | Daily Cause List |
| State | UTTARPRADESH |
| District | ALLAHABAD |
Petitioner/Respondent and their Advocate(s)
| Petitioner | Respondent |
|---|---|
| 1. BHOLA NATH YADAV AND ANR. Advocate - PREM SHANKAR MISHRA,RUPAK CHAUBEY | 1. STATE OF U.P. Advocate - GOVT. ADVOCATE |
Acts
| Under Act(s) | Under Section(s) |
|---|---|
| I. P. C. 1860 | 323,34,504,506(2) |
| The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment 2015) | 3(1)(x) |
Category Details
| Category | CRIMINAL APPEAL (400700) |
|---|---|
| Sub Category | Judgment in all remaining matters of Indian Penal Code along with SC/ST Act. (400713) |
High Court / Lower Court Details
| Case No. and Year | Session Trial / 796 / 2002 |
| Decision Date | 15-12-2010 |
| District | ALLAHABAD |
Crime Details
| District | : ALLAHABAD |
| Police Station | : MAUAIMA |
| Crime No. | : 422 |
| Year | : 1995 |
IA Details
| Application(s) Number | Party | Date of Filing | Next / Disposal Date | IA Status |
|---|---|---|---|---|
| IA/1/2011 (1366/2011) Classification :Bail Application |
BHOLA NATH YADAV AND ANR. Vs STATE OF U.P. Applied by (Advocate) :PREM SHANKAR MISHRA |
04-01-2011 | 06-01-2011 ( Bench ID : 5244 ) | Disposed |
Disclaimer: Status report is based on data available on CCMS servers.