Citation Codes Equivalent Citations citation codes Case Number Bail Application 1372 of 2005 Advocates M.N.Dudeja Vikas Sharma Judges Badar Durrez Ahmed, J. Acts provisions of Proviso (a)(ii) to Section 167(2) of the Code of Criminal Procedure, 1973 (hereinafter referred Sections 15, 16, 17, 18 and 19 of the Narcotic Drugs and Psychotropic Substances Act, 1985 Maharashtra Protection of Interest of Depositors (in Financial Establishments) Act, 1999. Sections 376(2)(g)/506/34 of the Indian Penal Code, 1860 (hereinafter referred Section 167 but different provisions of the Code of Criminal Procedure. Clause (i) of Proviso (a) to sub Section (2) of Section 167, CrPC. G.C Clause (i) or Clause (ii) of Proviso (a) to Section 167(2), CrPC. Section 167, CrPC and Section 376, IPC. Section 167, CrPC, Clause (i) of Proviso (a) to Sub-section 2 of Section 167 Clause (i) of Proviso (a) to Sub-section (7) of Section 167 Section 167(2) of the Criminal Procedure Code Section 3(1) of the Official Secrets Act, 1923 Sub-section (2) of Section 167 of the Code SECTION 4 ANTI HIJACKING ACT 1982 Section 302, IPC or Section 121, IPC Sub-section (2) of Section 167, CrPC sections of the Indian Penal Code Sub-section (2) of Section 167 Section 167(2), CrPC.2.2.20 Section 376(2)(g), IPC Section 376(2)(e), IPC, Section 167, 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