Citation Codes Equivalent Citations citation codes Case Number S.B Cri. Misc. Application No. 164 & 108 of 1999 Advocates K.N Raval, Additional Solicitor General, Maganbhai Barot, Sr. Advocate, assisted by M.S Buddisbhatti, P.N Mohanani and B.D Purohit, K.S Rathore, V.M Joshi, for Intervenor (complainant) Judges Dr. B.S. Chouhan Acts Activities (Prevention) Act, 1987; Essential Commodities Act, 1955; Prevention of Corruption Act, 1988; N.D.P.S Act, and Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act, 1989. Sections 120-B, 195, 196, 342, 347, 357, 368, 388, 482 I.P.C and Sections 17, 58(1)(2) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called the N.D.P.S Act).3. Section 120-B read with Ss. 418, 468 I.P.C and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act provisions of Sections 17, 58(1) and (2) of the N.D.P.S Act read with other provisions of the Indian Penal Code. provisions of Section 42 of the Police Act, 1861, nor Section 161(1) that of the Bombay Police Act, Code of Criminal Procedure or of Prevention of Corruption Act. The Code of Criminal Procedure Sections 17 and 58(1) and (2) of the N.D.P.S Act and provisions of the Indian Penal Code Section 1 of the Judicial Officer Protection Act, 1850. Likewise, Section 77, I.P.C provisions of the Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act provisions of Section 13(1)(a) of the Prevention of Corruption Act. Submission provisions of Section 53 of the Madras District Police Act, 1859, WEST BENGAL CRIMINAL LAW AMENDMENT SPECIAL COURTS ACT 1949 provisions of Section 161(1) of the Bombay Police Act, 1951, provisions of the Code. However, Sub-section (2) of Section 4 SECTION 161 BOMBAY POLICE ACT 1951 SECTION 3 GENERAL CLAUSES ACT 1897 provisions of Section 42 of the Indian Police Act, 1861, Scheduled Tribes (Prevention of Atrocities) Act, 1989.31. provisions of Section 161(1) of the Bombay Police Act provisions of Section 140(1) of the Delhi Police Act, PREVENTION OF CORRUPTION ACT 1947 SECTION 42 POLICE ACT 1861 Section 36-C makes the provisions of the Code Section 195(1)(b) read with Section 340 Cr. P.C Section 161(1) of the Bombay Police Act, 1951, Section 167 Cr. P.C Clause (d) to Section 36-A Section 561-A of Criminal Procedure Code.42. provisions of Section 69 of the N.D.P.S Act, Section 161(1) of the Bombay Police Act.85. Section 161(1) of the Bombay Police Act.86. provisions of Sections 239 and 240 Cr. P.C, provisions of Section 36-A of N.D.P.S Act, Section 42 of the Bombay Police Act, 1861. provisions of the N.D.P.S Act. Section 17 N.D.P.S Act, the provisions of Section 58 Sub-section (3) of Section 156 of the Code SECTION 14 LIMITATION ACT provisions of Section 17 of the NDPS Act, Code of Criminal Procedure. Section 154, provisions of Section 4(2) of the Code provisions of Section 195(1) Cr. P.C89. provisions of Section 4 of the Code, Section 52 of the Indian Penal Code POLICE ACT 1861 provisions of Section 197 Cr. P.C provisions of Section 195 Cr. P.C Section 195(1)(b), (2)(i) of the Code Sub-section (1) of Section 36-A, provisions of the N.D.P.S Act Section 167 Cr. P.C as the Act SECTION 29 POLICE ACT PREVENTION OF CORRUPTION ACT Section 195(1)(b) of the Code, Section 195(a)(b) of the Code Clause (b) of Section 195(1), Section 340(1) of the Code Section 156(3) of the Code Section 4(2) of the Code Section 190(b) Cr. P.C39. Protection Act, 1850.48. Section 156(3) Cr. P.C Section 173(2) Cr. P.C Section 197(1) Cr. P.C Section 173(8) Cr. P.C Section 195 Cr. P.C Section 482 Cr. P.C Section 154 Cr. P.C Section 173 Cr. P.C Section 156 Cr. P.C Section 197 Cr. P.C; BOMBAY POLICE ACT Section 169 Cr. P.C Section 5 Cr. P.C Section 190(1)(b), Section 58(1)(b) Section 120-B 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