Citation Codes Equivalent Citations citation codes Case Number Criminal Misc. No. 44697-M of 2001 Attorney(S) For the Petitioner :- Shri Baldev Singh Senior Advocate with Shri Arshwinder Singh and Mrs. Abha Rathore Advocate. For the Respondent :- Shri C.L. Sharma Counsel for the C.B.I. For the Complainant :- Shri Pankant Bhardwaj Counsel. Judges R.C Kathuria, J. Acts Sections 120-B, 420, 468 and 471 of I.P.C read with Section 5(1d) and 5(2) of the Prevention of Corruption Act Sections 120-B, 420, 471 and 477-A of I.P.C and Section 5(2) of Prevention of Corruption Act Section 173 of the Code of Criminal Procedure, 1973 (hereinafter referred Sections 353, 332 and 186 I.P.C with Police Station, Sector 5, Section 5(1)(d)(2) of the Prevention of Corruption Act Sections 323, 506 and 306 read with Section 34 I.P.C provisions of Sections 301 and 302 of the Code, Section 306 of the Indian Penal Code provisions of Section 306 I.P.C provisions of Section 107 I.P.C Sections 306, 107 and 108 I.P.C 7 as under:6. Section 306 I.P.C Sections 306 and 509 I.P.C Sections 354 and 509 I.P.C Sections 107 and 108 I.P.C Section 482 of the Code.38. Section 301 (2) of the Code. Section 173 of the Code.4. Section 173 of the Code Section 161 of the Code, Section 209 of the Code Sections 227/228 Cr.P.C Section 306 I.P.C Section 354 I.P.C Section 108 I.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