Citation Codes Equivalent Citations citation codes Case Number Cr. Misc. (M) Nos. 122/1977, 69/1977, 169/1977, 145/1977, 136/1977 and 174/1977. Attorney(S) For the Petitioners:— — Shri Dinesh Mathur, Advocate, amicus curiae. — — S/Shri D.R Sethi, R.N Tikku and Shri Charanjit Talwar, Advocates. Judges P Raj Acts section 397 (1) of the Code of Criminal Procedure, 1898 (herein called the old Code). The provisions of this section detail.3. Sub-section (1) of section 427 of the Code of Criminal Procedure, 1973 sub-section (1), the provisions of sub-section (2), (3), (4) and (5) of section 401 sub-section (1) of section 401. Sub-section (2) of section 399 section 427 (1). According to sub-clause (b) of section 386, section 401 of the Code. Sub-section (2) of section 401 sub-section (1) of section 397 of the Old Code section 561-A of the old Code the provisions provisions of section 397 (1) of the old Code, provision of the old Code, section 397 (1). provisions of section 397 of the Code section 401 of the Code. Sub-section (1) section 392. Provisions of section 386 provisions of section 482 of the Code, sections 397, 399 and 401 of the Code sub-section and of section 398. (2) section 397 (1) of the old Code, Code. Section 372 of the Code, Sub-section (3) of section 399 sub-section (4) of section 401 sub-clause (b) of section 386 provisions of section 427 (1). immediately.5. Sub-section (2) section 427 (1) of the Code. section 399. Sub-section (1) (a), (c) and (d) of section 386 section 386, 389, 390 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