Citation Codes Equivalent Citations citation codes Case Number Crl.O.P Nos. 31393, 31394, 31395, 31396, 32286, 32341, 32595, 32612, 32613, 32953, 33547, 33548, 29681, 30200, 34429, 9064, 9525, 9575, 9580, 9581, 10006 and 10101/05 & 1523/06,Crl.M.P Nos. 8838, 8840, 8842, 8844, 9115, 9130, 9181, 9198, 9200, 9301, 9502, 9504, 8501, 8631, 8632, 9849, 5891, 5892, 6193, 6194, 6215, 6216, 6218, 6219, 6222, 6223, 6507, 6508, 6565 of 2005 & 312 of 2006 Attorney(S) For petitioner in Crl.O.P No. 32595 & 9525 of 2005: Mr. Sunder Mohan In other Petitions: Mr. K. Asokan, Senior Counsel for M/s. R. Karthikeyan & R. Bharnidharan. For respondents in Crl.O.P Nos. 1523/06 and 31394/2005: Mr. K. Balu For respondent in Crl.O.P No. 30200/05: Mr. R. Ashraf Khan For respondents in Crl.O.P Nos. 31395 & 29681 of 2005: Mr. Rupert J. Barnabas for Mr. K. Balu For respondents in Crl.O.P Nos. 32612 & 32953/05: Mr. Ananthapadmanabhan for Mr. K. Balu. Judges R. Regupathi, J. Acts INDECENT REPRESENTATION OF WOMEN PROHIBITION ACT 1986 sections 292, 293 and 294 of the Indian Penal Code. provisions of the Indian Penal Code and the Act Section 505 IPC., as per Section 196(a) Cr.P.C, courts.21. Section 499 IPC SECTION 292 PENAL CODE Section 199(1) Cr.P.C Section 199(6) Cr.P.C, Section 199 Cr.P.C Section 482 Cr.P.C, Section 125 Cr.P.C, 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