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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

remanded

Attorney(S)
  • Mr. Mehmood Pracha, Adv. with R.H.A Sikander & Mr. Prateek Gupta, Advs.
  • Mr. Rajesh Mahajan, Addl. Standing Counsel for the State.
Judges
  • R.K Gauba, J.
Acts
  • SECTION 15 GENERAL CLAUSES ACT 1897
  • SECTION 49 PREVENTION OF TERRORISM ACT 2002
  • Code of Criminal Procedure by Section 21(2) of MCOCA.
  • Section 9(2) Cr.P.C
  • provisions contained in Section 408 and 409 Cr.P.C
  • Sections 147/148/149/395/397/120-B/34 IPC,
  • custody.5. Section 167(2) Cr.P.C,
  • Section 2(f),
  • Section 173 Cr.P.C
  • Section 167(2) Cr.P.C
  • Section 2(c) Cr.P.C
  • sections 25/27/54/59 Arms Act,
  • provisions contained in Section 6 and 9 MCOCA
  • Section 408 and Section 409 Cr.P.C,
  • Section 167(2) Cr.P.C by Section 21(2)(b) MCOCA,
  • Section 2(e)
  • law.3. Section 21 MCOCA
  • thus:(2) Section 167 of the Code
  • MCOCA (Section 438 Cr.P.C)
  • sub-section (2) of Section 4
  • Sections 3 and 4 of the Maharashtra Control of Organised Crime Act, 1999,
  • Section 4 Cr.P.C,
  • Activities (Prevention) Act, 1967 (UAPA), by its Section 43-D,
  • Section 167(2) Cr.P.C added to MCOCA by Section 21(2)(b).
  • Sections 57 and 167(1) Cr.P.C, as indeed command of Article 22(2) of the Constitution of India,
  • detention.6. Section 21(1) of MCOCA
  • Section 10(3) Cr.P.C
  • Sections 12 MCOCA, also invoking Section 482 of the Code of Criminal Procedure, 1973
  • Section 167 Cr.P.C
  • clause (bb) in sub-section (2) of Section 167 as amended by Section 20(4)
  • Activities (Prevention) Act, 1987 (TADA), a Constitution
  • provisions of Cr.P.C in terms of Section 21 MCOCA
  • sub-section (4) of Section 20
  • Section 408 and 409 Cr.P.C47.
  • sub-section (2) of Section 21,
  • Section 408 and 409 Cr.P.C
  • Section 167(2) of Cr.P.C
  • Section 408 and 409 Cr.P.C46.
  • clause (bb) of sub-section (4) of Section 20,
  • provision of Section 167 Cr.P.C
  • provisions contained in Section 20(4)(bb) of Terrorist and Disruptive Activities (Prevention) Act, 1987 (TADA, 1987 for short). Pertinent
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

remanded

Attorney(S)
  • Mr. Mehmood Pracha, Adv. with R.H.A Sikander & Mr. Prateek Gupta, Advs.
  • Mr. Rajesh Mahajan, Addl. Standing Counsel for the State.
Judges
  • R.K Gauba, J.
Acts
  • SECTION 15 GENERAL CLAUSES ACT 1897
  • SECTION 49 PREVENTION OF TERRORISM ACT 2002
  • Code of Criminal Procedure by Section 21(2) of MCOCA.
  • Section 9(2) Cr.P.C
  • provisions contained in Section 408 and 409 Cr.P.C
  • Sections 147/148/149/395/397/120-B/34 IPC,
  • custody.5. Section 167(2) Cr.P.C,
  • Section 2(f),
  • Section 173 Cr.P.C
  • Section 167(2) Cr.P.C
  • Section 2(c) Cr.P.C
  • sections 25/27/54/59 Arms Act,
  • provisions contained in Section 6 and 9 MCOCA
  • Section 408 and Section 409 Cr.P.C,
  • Section 167(2) Cr.P.C by Section 21(2)(b) MCOCA,
  • Section 2(e)
  • law.3. Section 21 MCOCA
  • thus:(2) Section 167 of the Code
  • MCOCA (Section 438 Cr.P.C)
  • sub-section (2) of Section 4
  • Sections 3 and 4 of the Maharashtra Control of Organised Crime Act, 1999,
  • Section 4 Cr.P.C,
  • Activities (Prevention) Act, 1967 (UAPA), by its Section 43-D,
  • Section 167(2) Cr.P.C added to MCOCA by Section 21(2)(b).
  • Sections 57 and 167(1) Cr.P.C, as indeed command of Article 22(2) of the Constitution of India,
  • detention.6. Section 21(1) of MCOCA
  • Section 10(3) Cr.P.C
  • Sections 12 MCOCA, also invoking Section 482 of the Code of Criminal Procedure, 1973
  • Section 167 Cr.P.C
  • clause (bb) in sub-section (2) of Section 167 as amended by Section 20(4)
  • Activities (Prevention) Act, 1987 (TADA), a Constitution
  • provisions of Cr.P.C in terms of Section 21 MCOCA
  • sub-section (4) of Section 20
  • Section 408 and 409 Cr.P.C47.
  • sub-section (2) of Section 21,
  • Section 408 and 409 Cr.P.C
  • Section 167(2) of Cr.P.C
  • Section 408 and 409 Cr.P.C46.
  • clause (bb) of sub-section (4) of Section 20,
  • provision of Section 167 Cr.P.C
  • provisions contained in Section 20(4)(bb) of Terrorist and Disruptive Activities (Prevention) Act, 1987 (TADA, 1987 for short). Pertinent
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Rambeer Shokeen v. State Of Nct Of Delhi
(May 22, 2017)