Citation Codes Equivalent Citations citation codes Case Number W.P (MD) No. 12272 of 2012,M.P (MD). Nos. 1 & 2 of 2012 Attorney(S) For petitioner .…. Mr. Prasanna Vinoth, for Mr. G.R Swaminathan For respondents… Mr. A.K Baskara Pandian, Special Government Pleader Judges S. Manikumar, J. Acts Article 19(1)(a) read with Clause (2) thereof on Sections 499 and 500 of the Indian Penal Code Section 147, 148, 294(b), 323 & 506(ii) IPC;(ii) Crime No. 80/2010, U/s.447, 427, 294(b), 506(ii) IPC;6. Sections 75 of the Indian Penal Code, house breaking theft Section 109 Cr.P.C, 110 Cr.P.C Section 49-A of the Madras City Police Act, 1888 (Madras Act III of 1888) Section 4 of the Madras Gaming Act, 1930 (Madras Act III of 1930), Sections 106 and 107, Criminal Procedure Code or (c) Persons Section 3 Clause 12 of the Town Nuisance Act, or (d) Persons TAMIL NADU RESTRICTION OF HABITUAL OFFENDERS ACT 1948 ARTICLE 226 CONSTITUTION OF INDIA Section 75 of the Madras City Police Act ARTICLE 21 CONSTITUTION OF INDIA section of the Indian Penal Code PREVENTION OF TERRORISM ACT 2002 Section 323 and 506(ii) IPC ESSENTIAL COMMODITIES ACT Section 395 to 402, I.P.C Section 356 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