Citation Codes Equivalent Citations citation codes Case Number Writ Appeal No. 321 of 2010 Attorney(S) Counsel for the Petitioners: B. Adinarayana Rao Counsel for the Respondents: GP for Home Judges V.V.S Rao Ramesh Ranganathan, JJ. Acts Investigation Relevant Section in Code of Criminal Procedure Right Entrenched Constitutional Recognition Provision in International Bill of Human Rights 41, 49, 55, 151 Protection Article 8 of UDHR and Articles 3(a), 3(c) of ICCPR, Articles 14 and 21 of Constitution read with Section 154 of CrPC Sections 341, 427, 506 read with Section 34 of Indian Penal Code, 1860 (IPC) Section 2(e) read with 2(f) of Protection of Human Rights Act, 1993, Section 157(1) of Code of Criminal Procedure, 1973 (CrPC) DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 Sections 227 and 228 and 239 and 240 CrPC. ARTICLE 226 CONSTITUTION OF INDIA Section 226 of Constitution of India Section 155(2) of the Code. (3) Section 155(2) of the Code. (5) Section 156(1) of the Code 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