Citation Codes Equivalent Citations citation codes Case Number CRM-M No. 482 of 2016, CRM-M No. 484 of 2016, CRM-M No. 482 of 2016 and CRM-M No. 484 of 2016 Disposition allowed Advocates Ms. Rebeca M. John, Senior Advocate assisted by Ms. Vrinda Grover, Advocate (in CRM-M No. 482 of 2016). Mr. R.S. Cheema, Senior Advocate assisted by Mr. Arshdeep Singh Cheema, Advocate (in CRM-M No. 484 of 2016). Mr. Gaurav Dhir, Deputy Advocate General, Haryana -State. Mr. Vikas Pahwa, Senior Advocate assisted by Mr. Harsh Aggarwal, Advocate, Mr. Aditya Dogra, Advocate and Mr. Rohit Kaushik, Advocate for the Complainant (in both petitions). Judges Jaswant Singh, J. Acts SECTION 138 NEGOTIABLE INSTRUMENTS ACT 1881 PREVENTION OF CORRUPTION ACT 1988 Section 311 read with Section 231 (2) Cr.PC Article 227 of the Constitution read with Section 482 Cr.PC. Sections 147, 148, 149, 452, 302, 307, 436, 323, 332, 353, 427, 114 of Indian Penal Code provisions of Section 311 Cr.PC and 138 of the Indian Evidence Act Section 302 of 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