Citation Codes Equivalent Citations citation codes Case Number CRMMO/243/2019 Attorney(S) For Petitioner : Mr. Balwant Singh Thakur, Advocate, for the Appellant; Mr. S.C. SharmaMr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Raju Ram Rahi, Deputy Advocate General, Mr. B.C. Verma, Advocate, for the Respondent Judges Justice Chander Bhusan Barowalia Acts Section 482 of the Code enables the High Court and Article 142 of the Constitution Sections 354, 504, 506 read with section 34 of the Indian Penal Code, provisions of Section 320 of the Code of Criminal Procedure, 1973. Section 482 of the Code of Criminal Procedure (hereinafter Section 173 of the Code of Criminal Procedure, ARTICLE 226 CONSTITUTION OF INDIA section 482 Cr.P.C. 16.1. Section 482 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