Citation Codes Equivalent Citations citation codes Case Number Crl. M.C 130412004, Crl. M.C 6389/2006 & Crl. M.A No. 10788/2006, Crl. M.C 660004/2006& Crl. MA. No. 11138/2006 Attorney(S) PRESENT: Mr. Kailash Vasudev, Sr. Advocate with Mr. Sanjay Shandilya, Advocate for the Petitioner. Mr. Pawan Behl, APP. for the Respondents. Judges Dr. S. Muralidhar, J. Acts Madhya Pradesh vide. M.P Act No. 17 of 1999 (Section 3) has made Sections 506(II) IPC, 147 IPC and 148 IPC Sections 419, 420, 465, 468, 469, 471, 472, 474 read with Section 34 of the IPC Section 482 of the Code of Criminal Procedure, 1973 (CrPC) Section 561 A of the Code of Criminal Procedure 1898 Sections 468 and 471 of the Indian Penal Code (IPC). SECTION 482 CRIMINAL PROCEDURE CODE Section 406/409/418/379 and 506 read with 34 IPC. SECTION 394 COMPANIES ACT SECTION 138 NEGOTIABLE INSTRUMENTS ACT 1881 Section 498-A in the Indian Penal Code Sections 468, 471 read with 120-B IPC Section 406 IPC read with 120-B IPC. Section 420/467/468/471/120B/34 IPC Section 394(2) of the Companies Act, Sections 452/427/148 and 149 IPC, Section 420/467/468/120-B/34 Section 320 Cr.P.C(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