Citation Codes Equivalent Citations citation codes Case Number S.B Cri. Misc. Bail Application No. 2388 of 1990 Attorney(S) R.N Khandelwal, A.K Gupta, N.A Naqvi, S.K Gupta and Kamla Jain, for the petitioners M.K Kaushik, P.P R.K Yadav and B. Bagdi, for the Intervenor. Judges Mr. Navrang Lal Tibrewal Acts section 20 of the Suppression of Immoral Traffic in Women and Girls Act, 1956 and sections 3, 4, and 5 of the Rajasthan Control of Gundas Act, 1975. Then section 13 provisions of Terrorists and Disruptive Activities (Prevention) Act, 1987 (hereinafter referred Protection of Civil Rights Act, 1955 and normal provisions of the Indian Penal Code SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 provisions of section 438 of the Code of Criminal Procedure ARTICLE 21 CONSTITUTION OF INDIA provisions of section 438 Cr. P.C provision of section 438 Cr. P.C Section 438 of the Code section 438 Cr. P.C.I section 438 Cr. 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