CourtKutchehry.com
High CourtsSingle Bench

Usha Devi and Another vs State of Jharkhand

Jharkhand High Court · Decided on 1 April 2013 · Citation: (2013) 2 AJR 630

HON’BLE JUDGES
Dhrub Narayan Upadhyay, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438 · Income Tax Act, 1922 — Section 14, 14(2)(c), 15, 42, 7 · Penal Code, 1860 (IPC) — Section 34, 447, 504, 506 · Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(x)
RESULT
Dismissed
CASE NUMBER
A.B.A. No. 4756 of 2012
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

2 paragraphs · 111 words

Dhrub Narayan Upadhyay, J.—Heard the learned counsel for the petitioners and the learned counsel for the State. Petitioners are accused in connection with Sadar (SC/ST) PS Case No. 20 of 2012 pending in the Court of learned CJM, Palamau at Daltonganj.

2.

It reveals that this case has been filed for grant of anticipatory bail in the case registered u/s 447/504/506/34, IPC and Section 3(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act. Since Section 18 of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act bars application of Section 438 of the Code of Criminal Procedure, 1973, this application is not maintainable and is, accordingly, dismissed.