Citation Codes Equivalent Citations citation codes Case Number Cri. W.P No. 219 of 1996 Attorney(S) S.S Patwardhan T.E Mane For State: D.A Nalawade, Addl. P.P Judges V.P Tipnis J.N Patel, JJ. Acts Code in sub-section (1) of section 173. The incorporation of sub-section (5) of section 173 of the amended Code SECTION 190 CRIMINAL PROCEDURE CODE provisions of section 173(8) of the Criminal Procedure Code.22. provisions of section 167(2) of the Code of Criminal Procedure provisions of section 167(2) of the Criminal Procedure Code. provisions of section 173(1) of the Criminal Procedure Code Code the incorporation of sub-section (5) in section 173 section 170.20. Sub-sections (5) and (8) of section 173 section 190(1)(b) of the Code of Criminal Procedure, section 173(5) of the Criminal Procedure Code, provisions of sub-section (8) of section 173 SECTION 482 CRIMINAL PROCEDURE CODE Code sub-section (4) of section 173 Sub-section (2) of section 173 sub-section (5) of section 173. provisions of section 173(2) section 173(1)(a) of the Code provisions of section 167(2) section 161 of the Code, section 167(2)(a)(ii) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account