Citation Codes Equivalent Citations citation codes Case Number CRL.P.Nos.5454, 5569 5564 of 2009 Attorney(S) For the Petitioner: C. Padmanabha Reddy Senior Advocate for S. Bharat Kumar D. Prakash Reddy Senior Advocate for K. Ravinder Reddy B. Nalini Kumar Advocates. For the Respondents: M. Ravindran Addl. Solicitor General of India T. Niranjan Reddy Special P.P. for CBI. Judges HONOURABLE SRI JUSTICE A. GOPAL REDDY Acts provisions of Section 53 of the Code of Criminal Procedure convey. Section 161(2) of the Code of Criminal Procedure Constitution of India, volume 3, 8th edition 2008. 49. Explanation to Section 53(2) of the Code of Criminal Procedure Section 161(2) of the Code of Criminal Procedure read with Article 20(3) of the Constitution of India Articles 19(1) (a) and 19 (2), 20(3) and 21 of the Constitution and statutory provisions Sec. 53 and 53A and 54 Cr.P.C., by Act No.25 of 2005 w.e.f. 23-6-2006. Sec.2(h) Cr.P.C., Article 20(3) of the Constitution. Section 161(2) of Criminal Procedure Code, 1973 Section 161(2) of the Code of Criminal Procedure and the Indian Constitution. SECTION 2 INDIAN MEDICAL COUNCIL ACT 1956 SECTION 5 TERRORIST AND DISRUPTIVE ACTIVITIES PREVENTION ACT 1987 Section 6 of Delhi Special Police Establish Act, 1946 (for short DSPE Act) Section 406 IPC added Sections 409, 468 IPC in addition to Sec. 467 IPC. Art. 20 (3). 52. From the explanation to Sections 53 and 53(A) Cr.P.C., provisions of clause (3) of Art. 20 and Art. 21 of the Constitution. Sections 120-B r/w 420,419, 467, 468, 471, 477A and 201 IPC Sections 53 and 161 of the Code of Criminal Procedure. Sections 105 and 106 of the Evidence Act. Section 105 Article 20(3) of the Constitution. Section 53 Cr.P.C.,, CODE OF CRIMINAL PROCEDURE AMENDMENT ACT 2005 Section 53 or to Section 161 of the said Code. Section 2 (h) of the Code of Criminal Procedure Article 20(3) of the Indian Constitution Act. ARTICLE 21 CONSTITUTION OF INDIA Section 482 of the Code of Civil Procedure PREVENTION OF CORRUPTION ACT Sections 120-B, 420, 467, 471 and 477-A IPC. Article 20(3) and Section 161(2) Cr.P.C., Section 57-A of the Kerala Abkari Act provisions of Section 167(2)(a) Cr.P.C., SECTION 45 EVIDENCE ACT 1872 SECTION 113 EVIDENCE ACT SECTION 240 A COMPANIES ACT provisions of clause (3) of Art. 20 Section 161 Cr.P.C.,. Examination Section 53 Cr.P.C.,. Examination Section 342(2) of the old Code, Sub-Section (1) of Section 53 Section 53, Sub-Section (1) Sec. 53 Cr.P.C., Section 53 Section 53(2)(A) Cr.P.C., Section 313(3) Cr.P.C., HINDU MARRIAGE ACT Section 53 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