Citation Codes Equivalent Citations citation codes Case Number Criminal Application No. 673 of 2016, Criminal Application No. 1015 of 2016, Criminal Application No. 673 of 2016 and Criminal Application No. 1015 of 2016 Disposition dismissed Attorney(S) Dr. F. R. Shaikh, APP No. 1-State in both Applications. Mr. Anil V Anturkar, Senior Advocate a/w Mr. Balasaheb R. Deshmukh and Mr. Nilesh Y. Ukey No. 2 in both Applications. Mr. Sachindra B. Shetye for the Applicant in APL No. 673 of 2016. Mr. A. A. Kumbhakoni, Senior Advocate a/w Mr. V V Purwant for the Applicant in APL No. 1015 of 2016. Judges S.C. Dharmadhikari Prakash D. Naik, JJ. Acts PROTECTION OF CIVIL RIGHTS ACT 1955 SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 ARTICLE 366 CONSTITUTION OF INDIA SECTION 3 SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 PREVENTION OF CORRUPTION ACT 1988 PROBATION OF OFFENDERS ACT 1958 provisions of Section 197 of the Cr.P.C. that by Sub-section (1) Sections 3(2)(vi) and 3(2)(vii) of the Atrocities Act. 14 20. clauses of Sub- section (2) of Section 3 of the Atrocities Act. Protection of Civil Rights Act, 1955 and the normal provisions of the Indian Penal Code Clause (vi) of Sub-section (2) of Section 3 Section 197(1) of the Cr.P.C. Section 21 of the Indian Penal Code (45 of 1860), Sub-section (2) of Section 3, Civil Rights Act, 1955'. Section 169 of Cr.P.C. Protection of Civil Rights Act, 1955 and the Indian Penal Code, 1860 clause (bg) in Section 2(1)(b) by Act 1 of 2016. Clause (vi) and Clause (vii) of Sub-section (2) of Section 3, Protection of Civil Rights Act, 1955 and the Indian Penal Code Atrocities Act and the I.P.C. Section 197(1) of Cr.P.C. Section 197 of the Cr.P.C. Section 2(1)(b) to mean the Code of Criminal Procedure, 1973 Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "the Atrocities Act"), as also Sections 182, 192, 193, 203 Section 482 of the Cr.P.C. Sub- section (1) of Section 197. provisions of Section 197 of the Cr.P.C. 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