Citation Codes Equivalent Citations citation codes Case Number Criminal Application (APL) No. 6 of 2013 Attorney(S) For the Applicant: V.U. Waghmare Advocate. For the Respondents: R1 D.N. Mehta Advocate R2 T.A. Mirza APP. Judges Shri. B. R. GAVAI Shri. P.N. DESHMUKH Acts section 376 of the Indian Penal Code along with Section 3 (1) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act Section 376 of the Indian Penal Act read with the provisions of the Atrocities Act, Domestic Violence Act, 2005 (hereinafter referred to as "The Act of 2005") Section 482 of the Code of Criminal Procedure section 125 of the Code of Criminal Procedure SECTION 13 SPECIAL MARRIAGE ACT 1954 section 376 of the Indian Penal 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