Citation Codes Equivalent Citations citation codes Case Number Cri. Misc. Appln. No. 271 in W.P No. 982 of 2007 along with Cri. Appln. No. 219 in W.P Nos. 982 of 2007 and W.P 2031 of 2007 Attorney(S) S.M.A Kazami, Senior Counsel, Zuber Ahmed, B.P Pandey and Kiran C. Shirguppe For State: S.R Borulkar, Public Prosecutor along with A.R Patil, Additional Public Prosecutor Judges Swatanter Kumar, C.J S.J Vazifdar A.A Sayed, JJ. Acts sections 161 and 165 of the Indian Penal Code and sections 5(1)(a) and (d) of the Prevention of Corruption Act sections 154, 155, 157 and 190(c) of the present Code of 1973 (Act II of 1974). Section 139 of the Code of Criminal Procedure of 1861 (Act XXV of 1861) Section 139 of the Code of Criminal Procedure of 1861 (Act 25 of 1861) provisions of sections 154 and 157 of the Code. Both these provisions Public Order Act, 1994 and Criminal Justice and Public Order Act, 1994 section 154 of the Code of Criminal Procedure of 1882 (Act X of 1882) sub-section corresponds to section 154 of the Old Code (Act of 1955) provisions of section 154 read with section 157 of the Code. provisions of section 154 of the Code of Criminal Procedure, provisions of section 154(1) of the Criminal Procedure Code. sections 154, 156 and 157 of the Code of Criminal Procedure. SECTION 154 CRIMINAL PROCEDURE CODE Code of Criminal Procedure, the provisions of section 154 SECTION 5 PREVENTION OF CORRUPTION ACT 1947 PREVENTION OF CORRUPTION ACT 1988 SECTION 5 PREVENTION OF CORRUPTION ACT section 5(1) of the Prevention of Corruption Act. section 157(1)(b) of the Criminal Procedure Code. section 154(1) of the Code of Criminal Procedure section 112 of the Code of 1872 (Act X of 1872) sections 177 and 180 of the Indian Penal Code. sections 166 and 217 of the Indian Penal Code. section 154 of the Code of Criminal Procedure. section 173 of the Code of Criminal Procedure section 156 of the Code of Criminal Procedure. provisions of sections 154 to 157 of the Code. section 4(1) of the Code of Criminal Procedure section 157 of the Code of Criminal Procedure. section 482 of the Code of Criminal Procedure section 200 of the Code of Criminal Procedure Rule 113(12) of the Bombay Police Manual, 1959, section 112 of the Code of 1872 (Act of 1872) sections 154, 155, 157 and 190(c) of the Code. section 4(n) of the Criminal Procedure Code. section 156 or 202, Criminal Procedure Code ARTICLE 21 CONSTITUTION OF INDIA sections 345, 332, 334 of Indian Penal Code, ARTICLE 226 CONSTITUTION OF INDIA provisions of section 156(2) of the Code. section 2(h) of Criminal Procedure Code. section 154 to investigate. Section 157 section 157 of the Indian Evidence Act, section 304-A of the Indian Penal Code provisions of section 154 of the Code. section 157(1)(b) of the Code. Clause 11 provisions of section 129 of the Code section 154(1), Criminal Procedure Code, section 339 of the Indian Penal Code. section 406 of the Indian Penal Code SECTION 174 CRIMINAL PROCEDURE CODE section 379 of the Indian Penal Code. section 41. Section 157 of the Code sections 41(1)(a) and (g) of the Code section 395, Indian Penal Code.61. sections 41(1)(a) or (g) of the Code section 41(1)(a) or (g) of the Code SECTION 51 COPYRIGHT ACT section 41(a) and (g) of the Code, section 395, Indian Penal Code sub-section (3) of section 154 sub-section (1) of section 157 law.81. Rule 113 of section 3 section 154 of the Code.72. Criminal Evidence Act, 1984 section 154(1) of the Code, section 173(2) of the Code. section 154(3) of the Code, section 157(1) of the Code. informant.(e) Section 154(3) section 2(m), Notification section 2(c) of the Code) section 157(3). Clause 12 offence.14. Section 2(c) Public Order Act, 1994 sections 2(h) and 2(g) Amending Act of 1995. law.82. Rule 115 section 2(c) section 2(n) 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