Citation Codes Equivalent Citations citation codes Case Number Crl. M.C No. 3386/2013 Attorney(S) Mr. Gautam Kumar & Mr. Niranjan Behera, Advocates. Mr. Praveen Bhati, APP for the State Judges Ved Prakash Vaish, J. Acts provisions contained in sub-section (2) of Section 154, sub-section (2) of Section 157 and sub-section (2)(ii) of Section 173, section 376, 376A, 376B, 376C [section 376D or section 376E of the Indian Penal Code (45 of 1860)].](ii) Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred provisions of Section 156(3) and the language of Section 173(8) Section 173(2) read with Section 173(8) and Section 156(3) altogether.11. Sub-section (8) of Section 173 Cr.P.C sub-section (2) and (8) of Section 173 Cr.P.C, sub-section (8) of Section 173 of Cr.P.C sub-section (8) of Section 173 Cr.P.C sub-section (2) to (6) of Section 173 provisions of Section 173 Cr.P.C sub-section (2)(i) of Section 173 Section 173(6) of the Code.40.3 sub-section (3) of Section 156 Section 173(2)(i) of Cr.P.C Section 156(3) of Cr.P.C15. Section 173(2) of Cr.P.C Section 173(8) of Cr.P.C Section 167(2) of Cr.P.C Section 173 of Cr.P.C Section 160 of Cr.P.C Section 156(3) Cr.P.C Section 173(8) Cr.P.C Section 173(8).40.5 Section 160 Cr.P.C sub-section (5).(8) 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