Citation Codes Equivalent Citations citation codes Case Number Cri. Appeal No. 308/2002, Cri. Appeal No. 317/2002, Cri. Appeal No. 318/2002, Cri. Appeal No. 323/2002, Cri. Appeal No. 324/2002, Cri. Appeal No. 325/2002, Cri. Appeal No. 374/2002, Cri. Appeal No. 308 of 2002, Cri. Appeal No. 317 of 2002, Cri. Appeal No. 318 of 2002, Cri. Appeal No. 323 of 2002, Cri. Appeal No. 324 of 2002, Cri. Appeal No. 325 of 2002, Cri. Appeal No. 374 of 2002 Attorney(S) Shri R.M Daga, Advocate for the Appellant. Shri J.M Gandhi, Advocate for the Appellant. Shri Sachin Zoting, Advocate for the Appellant. Shri R.S Renu, Advocate for the Appellant. Shri R.K Tiwari, Advocate for the Appellant. Shri A.M Rizwy, Advocate for the Appellant. Mrs. Bharti Dangre & Shri S.S Doifode, A.P.P for Respondent/State. Mrs. Bharti Dangre & Shri S.S Doifode, A.P.P for Respondent/State. Mrs. Bharti Dangre Addl. P.P & Shri S.S Doifode, A.P.P for Respondent/State. Mrs. Bharti Dangre & Shri S.S Doifode, Addl. P.P for Respondent/State. Mrs. Bharti Dangre Addl. P.P & Shri S.S Doifode, A.P.P for Respondent/State. Mrs. Bharti Dangre & Shri S.S Doifode, A.P.P for Respondent/State. Judges A.H Joshi R.C Chavan, JJ. Acts Sections 3(3), 3(4) and 5 of TADA and also Section 5 of the Explosive Substances Act as well as Section 3(1) of the Arms Act on A-16 and A-17 Section 3(1)(ii) of MCOC Act read with Section 120-B and Sections 384 and 386 read with Section 120-B of the Penal Code.10. provision of Section 3(4) of Terrorists and Disruptive Activities (Prevention) Act (equivalent to Section 3(4) of MCOCA), Sections 3(1)(i)(ii), 3(2), 3(3), 3(4), 3(5) and 4 of MCOC Act and Sections 384, 386, 387 and 120-B of the Penal Code.8. Section 399 of Penal Code (preparation to commit dacoity) and Sections 4 and 25 of the Arms Act Section 3(3) of MCOC Act read with Section 120-B of the Penal Code. Accused Nos. 2, 3, 5, 6 and 12 provisions of Article 22 of the Constitution and Preventive Detention (Amendment) Act, 1951. Article 20(2) of the Constitution and Section 300 of the Code of Criminal Procedure. section 23(1)(a) of Maharashtra Control of Organised Crime Act, 1999 (for short, MCOCA), Sections 3 and 4 of MCOC Act and Sections 386, 387, 120-B and 109 of the Penal Code Section 399 of the Indian Penal Code and Section 4/25 of the Arms Act MAHARASHTRA CONTROL OF ORGANISED CRIME ACT 1999 SECTION 120 B PENAL CODE provisions of Section 2(d), (e) and (f) and Sections 3 and 4 of MCOC Act. provisions of Section 221 of the Code of Criminal Procedure.55. BOMBAY GOVERNMENT PREMISES EVICTION ACT 1955 Section 399 of the Penal Code and Section 25 of the Arms Act Sections 3(1)(i) & 3(1)(ii) of MCOCA read with Section 120B of IPC, Sections 349 and 350 of the Penal Code. Intimidation referred provisions of the M.P Town and Country Development Act, 1973. provisions contained in Sections 400, 401 and 413 of the IPC Section 3(5) and 4 of MCOC Act. Accused Nos. 5, 6 and 8 to 12 section 154 of the Code or even section 23(1)(a) of MCOCA, Section 2(e) read with punishment Section 3(1) of MCOCA). Section 19 ensures protection of witnesses. Section 20 1991. Section 300(1) of the Code of Criminal Procedure Section 387 read with Section 34 of the Penal Code Sections 2(d), (e), (f) and Sections 3 and 4 of MCOC Act, Section 154 of the Code of Criminal Procedure.61. Sections 146 and 153A of the Indian Penal Code. Section 300 of the Code of Criminal Procedure Section 154 of the Code of Criminal Procedure, Section 221 of the Procedure Code.221. Section 3(1) and 3(4) of M.C.O.C Act Sections 3(1)(i) and 3(1)(ii) of MCOCA, Section 300 of the Procedure Code. Section 3(1)(i) or 3(1)(ii) of MCOCA General of Police.32. Section 24 SECTION 52 A PENAL CODE Section 157, and in section 130 SECTION 323 PENAL CODE SECTION 503 PENAL CODE Section 23(1) of the MCOC Act sections 323, 324, 325 and 326 sub-section (1) of Section 221, provisions of sub-section (1), section 154 of the Code.62. Section 23(1)(a) of MCOC Act Section 221(1) of the Code, Section 221(2) of the Code. Section 2(e) and Section 3, Section 2(1)(e) of MCOC Act. sub-section (2), thereof.239. Section 23(2) of MCOC Act Section 23(1) of MCOC Act Section 23(2) of MCOCA.65. Section 3(1)(i) and 3(1)(ii) Section 315 or Section 4 Sections 2(d), 2(e) and 2(f) section 161 of the Code. section 2(1)(e) of MCOCA, Section 14. Section 15 (Protection) Act, 1972 sub-section 23(1)(b) Act. In Section 3(1) Section 2(1)(d) Section 2(d), (e) section 2(1)(e) Section 2(d) section 2(e) 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