Sajjan Kumar Petitioner v. Cbi, Delhi High Court, Judgment, Law, casemine.com

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Citation Codes

Equivalent Citations

citation codes

Case Number

Crl. Rev. P. 438/2010 & Crl. M.A 13980/2010, Crl. Rev. P. 439/2010 & Crl. M.A 13984/2010, W.P (Crl) 205/2010 & Crl. M.A No. 1779/2010, Crl. Rev. P. 113/2011 & Crl. M.A 3018-19/2011, Crl. Rev. P. 438/2010; Crl. M.A 13980/2010; Crl. Rev. P. 439/2010; Crl. M.A 13984/2010 and W.P (Crl) 205/2010; Crl. M.A No. 1779/2010; Crl. Rev. P. 113/2011; and Crl. M.A 3018-19/2011

Attorney(S)

Mr. Amerinder Saran, Sr. Advocate with Mr. A.K Sharma, Mr. Apoorv Sharma, Mr. Anuj Sharma, Advocates and Mr. R.M Tatia, Advocates.
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates for Intervenor.
Mr. A.K Sharma, Mr. Apoorv Sharma, Mr. Anuj Sharma, Mr. Vineet Malhotra and Mr. R.M Tatia, Advocates.
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates for Intervenor.
Mr. A.K Sharma, Mr. Apoorv Sharma and Mr. Anuj Sharma, Advocates.
Mr. Vineet Malhotra and Mr. R.M Tatia, Advocates.
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates for Intervenor.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.

Judges

Suresh Kait, J.

Acts

Section 561A of the repealed Code of Criminal Procedure, 1898, (corresponding of Section 482 Code of Criminal Procedure, 1973)
Section 109, read with Sections 147,148,149,153A,302,436 and 295 of the Indian Penal Code, 1860
Section 109 read with Section 147, 148, 149, 153-A, 295, 302, 436 Indian Penal Code,
Section 227 of the Code of Criminal Procedure, 1973 covenants the provision
Sections 147/148/149/153A/302/436 and 295 of the Indian Penal Code, 1860.3.
section 109 read with sections 147, 148, 149, 153-A, 302, 436 and 295 IPC
sub section (2) thereof. Article 20 (2) of the Constitution of India.(2)
Provisions of Section 300 Cr.P.C and Article 20 of Constitution
Section 109 read with Section 147, 148, 149, 153-A, 295, 302 & 436 IPC
Section 482 of the Cr.P.C and Article 226 of the Constitution
Section 147, 148, 149, 153-A, 295, 302, 436 Indian Penal Code, 1860
Section 311 of the Code and Section 165 of the Evidence Act
section 161 and 164 of the Code of Criminal Procedure, 1973
section 227 read with Section 209 of the Code. No provision
Activities (Prevention) Act, 1987 (in short the TADA Act)
Section 482 of the Code of Criminal Procedure.(iii)
Section 482 of the Code of Criminal Procedure.(ii)
Section 482 of the Code of Criminal Procedure:(i)
Section 482 of the Code of Criminal Procedure,
section 164 of the Code of Criminal Procedure
section 147, 148, 149, 153-A, 302, 436 and 295 IPC.
Section 386 of the Code of Criminal Procedure,
section 3 of the Commission of Enquiry Act,
Section 153A of the Indian Penal Code, 1860
provisions in Section 386 and Section 391
Section 436 read with Section 149 of IPC
section 120B of Indian Penal Code, 1860,
provisions of Section 227/228 Cr.P.C,
Section 120B Indian Penal Code, 1860
u/s 295 r/w Section 149 of the IPC
u/s 302 r/w Section 149 of the IPC
provisions of Section 300(2) Cr.P.C
Section 161 Cr.P.C or 164 Cr.P.C,
Section 227 and 228 of the Code,
SECTION 165 EVIDENCE ACT
sub section (1) of section 221,
Section 161 and 164 Cr.P.C
Section 173(8) of Cr.P.C
Section 311 of the Code.
Section 173 of Cr.P.C
Section 227 of Cr.P.C
section 482 of Cr.P.C
Section 173(8) Cr.P.C
Section 161 Cr.P.C:-I
Section 164 Cr.P.C
Section 227 Cr.P.C
Section 482 Cr.P.C
section 173 Cr.P.C,
Section 228 Cr.P.C
Section 161 Cr.P.C
Section 209 Cr.P.C
Section 300 Cr.P.C
Section 169 Cr.P.C

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Cites

Sajjan Kumar Petitioner v. Cbi

Delhi High Court
Jul 16, 2013

Citation Codes

Equivalent Citations

citation codes

Case Number

Attorney(S)

Mr. Amerinder Saran, Sr. Advocate with Mr. A.K Sharma, Mr. Apoorv Sharma, Mr. Anuj Sharma, Advocates and Mr. R.M Tatia, Advocates.
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates for Intervenor.
Mr. A.K Sharma, Mr. Apoorv Sharma, Mr. Anuj Sharma, Mr. Vineet Malhotra and Mr. R.M Tatia, Advocates.
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates for Intervenor.
Mr. A.K Sharma, Mr. Apoorv Sharma and Mr. Anuj Sharma, Advocates.
Mr. Vineet Malhotra and Mr. R.M Tatia, Advocates.
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates for Intervenor.
Mr. H.S Phoolka, Sr. Advocate with Mr. Virender Verma, Mr. Gursimran Singh and Mrs. Kamna Vohra, Advocates
Mr. D.P Singh, Special PP with Ms. Tarannum Cheema, Advocate.

Judges

Suresh Kait, J.

Acts

Section 561A of the repealed Code of Criminal Procedure, 1898, (corresponding of Section 482 Code of Criminal Procedure, 1973)
Section 109, read with Sections 147,148,149,153A,302,436 and 295 of the Indian Penal Code, 1860
Section 109 read with Section 147, 148, 149, 153-A, 295, 302, 436 Indian Penal Code,
Section 227 of the Code of Criminal Procedure, 1973 covenants the provision
Sections 147/148/149/153A/302/436 and 295 of the Indian Penal Code, 1860.3.
section 109 read with sections 147, 148, 149, 153-A, 302, 436 and 295 IPC
sub section (2) thereof. Article 20 (2) of the Constitution of India.(2)
Provisions of Section 300 Cr.P.C and Article 20 of Constitution
Section 109 read with Section 147, 148, 149, 153-A, 295, 302 & 436 IPC
Section 482 of the Cr.P.C and Article 226 of the Constitution
Section 147, 148, 149, 153-A, 295, 302, 436 Indian Penal Code, 1860
Section 311 of the Code and Section 165 of the Evidence Act
section 161 and 164 of the Code of Criminal Procedure, 1973
section 227 read with Section 209 of the Code. No provision
Activities (Prevention) Act, 1987 (in short the TADA Act)
Section 482 of the Code of Criminal Procedure.(iii)
Section 482 of the Code of Criminal Procedure.(ii)
Section 482 of the Code of Criminal Procedure:(i)
Section 482 of the Code of Criminal Procedure,
section 164 of the Code of Criminal Procedure
section 147, 148, 149, 153-A, 302, 436 and 295 IPC.
Section 386 of the Code of Criminal Procedure,
section 3 of the Commission of Enquiry Act,
Section 153A of the Indian Penal Code, 1860
provisions in Section 386 and Section 391
Section 436 read with Section 149 of IPC
section 120B of Indian Penal Code, 1860,
provisions of Section 227/228 Cr.P.C,
Section 120B Indian Penal Code, 1860
u/s 295 r/w Section 149 of the IPC
u/s 302 r/w Section 149 of the IPC
provisions of Section 300(2) Cr.P.C
Section 161 Cr.P.C or 164 Cr.P.C,
Section 227 and 228 of the Code,
SECTION 165 EVIDENCE ACT
sub section (1) of section 221,
Section 161 and 164 Cr.P.C
Section 173(8) of Cr.P.C
Section 311 of the Code.
Section 173 of Cr.P.C
Section 227 of Cr.P.C
section 482 of Cr.P.C
Section 173(8) Cr.P.C
Section 161 Cr.P.C:-I
Section 164 Cr.P.C
Section 227 Cr.P.C
Section 482 Cr.P.C
section 173 Cr.P.C,
Section 228 Cr.P.C
Section 161 Cr.P.C
Section 209 Cr.P.C
Section 300 Cr.P.C
Section 169 Cr.P.C

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