Citation Codes Equivalent Citations citation codes Case Number Cri. Rev. Appln. No. 238 of 1997 Attorney(S) R.M Agrawal with I.P Bagaria and D.T Palekar S.R Chitnis with U.N Tripathi For State: I.S Thakur, A.P.P Judges S.S Nijjar, J. Acts section 439(2) of the Criminal Procedure Code, mere mention of section 482 of Criminal Procedure Code and Article 227 of the Constitution of India SECTION 67 NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT 1985 section 3(1) of the Prevention of Illicit Traffic in the Narcotic Drugs and Psychotropic Substances Act, 1988 provisions contained in section 42(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985, section 439(2) read with section 482, Criminal Procedure Code and Article 227 of the Constitution. section 120-B of the Indian Penal Code and section 167(81) of the Sea Customs Act (8 of 1878). Articles 226 and 227 of the Constitution and under section 482 of the Code section 496 read with section 561-A of the Code of Criminal Procedure. provisions of the Code of Criminal Procedure, 1973. Section 37 provisions of sub-section (2) of section 397 of the Code.15. sections 439(2), 400 and 482 of Criminal Procedure Code SECTION 135 A CUSTOMS ACT section 439(2), Criminal Procedure Code, the provision section 397 and bar of sub-section (2) of section 397 sections 397 and 482, Criminal Procedure Code, 1973 section 561-A of the Code of Criminal Procedure. sections 366/376/342/506/34, Indian Penal Code. section 482 of the Code of Criminal Procedure section 496 of the Code of Criminal Procedure section 439(2) of the Criminal Procedure Code. Sub-section (2) of section 35 of the NDPS Act provisions of section 42(2) of the NDPS Act, SECTION 482 CRIMINAL PROCEDURE CODE bail.(3) Wherever section 439-A of the Code provisions of section 42(1) of the NDPS Act section 397(2) of Criminal Procedure Code ARTICLE 227 CONSTITUTION OF INDIA Article 227 or section 482 of the Code. section 482 of the Code or Article 227 section 397(2), Criminal Procedure Code. section 439(2), Criminal Procedure Code. provisions of sections 41, 42, 50, 51, 52 sub-sections (5) and (6) of section 15 section 42(2) of the NDPS Act, 1985. sections 366-371 and section 392, Activities (Prevention) Act, 1987. Section 37(1)(b) of the NDPS Act sections of Indian Penal Code. section 35(2) of the NDPS Act section 42(1) of the NDPS Act. provisions of section 42(2) SECTION 25 ARMS ACT clause (b) of sub-section (1) section 439(2) of the Code sections 41, 42, 50, 51, 52 section 37(1)(b) 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