UAPA, special courts, criminal procedure, national security law
0  12 Oct, 2020
Listen in 01:59 mins | Read in 60:00 mins
EN
HI

Bikramjit Singh Vs. The State of Punjab

  Supreme Court Of India Criminal Appeal /667/2020
Link copied!

Case Background

The appellant approached supreme challenging the order of high court. The accused is charged under sections of IPC, NIA and other sections.

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....