Citation Codes Equivalent Citations citation codes Case Number Criminal Writ-Public Interest Litigation No. 8 of 2018, Criminal Misc. Bail Application No. 38755 of 2017, Criminal Writ-Public Interest Litigation No. 11 of 2018, Criminal Writ-Public Interest Litigation No. 8 of 2018, Criminal Misc. Bail Application No. 38755 of 2017 and Criminal Writ-Public Interest Litigation No. 11 of 2018 Disposition dismissed Attorney(S) - Suo Motto - Vishnu Bihari Tewari - A.S.G.I., G.A., Jai Shanker Audichya Counsel for Applicant:- Sujan Singh, Kamlesh Kumar Dwivedi Counsel for Opposite Party:- G.A., Brijesh Kumar Pandey Judges Dilip B. Bhosale, C.J. Ramesh Sinha, Yashwant Varma, JJ. Acts PREVENTION OF TERRORISM ACT 2002 SECTION 3 LIMITATION ACT SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 SECTION 27 LIMITATION ACT 1963 NATIONAL INVESTIGATION AGENCY ACT 2008 SECTION 19 TERRORIST AND DISRUPTIVE ACTIVITIES PREVENTION ACT 1987 SECTION 21 NATIONAL INVESTIGATION AGENCY ACT 2008 LIMITATION ACT 1963 SECTION 5 LIMITATION ACT 1963 SECTION 482 CRIMINAL PROCEDURE CODE ARTICLE 226 CONSTITUTION OF INDIA SECTION 45 PREVENTION OF MONEY LAUNDERING ACT 2002 ARTICLE 35 A CONSTITUTION OF INDIA SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES AMENDMENT ACT 2015 ARTICLE 227 CONSTITUTION OF INDIA SECTION 14 SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT Sections 4 and 5 thereof. While Section 4(2) of the Cr.P.C. provision similar to sub-section (5) of Section 49 Section 397 of the Code of Criminal Procedure (in short Cr.P.C.) provisions of Articles 226/227 of the Constitution of India Section 482 Cr.P.C.86. provisions of Section 34 of the Prevention of Terrorism Act, 2002 (which now stands repealed) and Section 21 of the National Investigation Agency Act, 2008 (for short NIA Act) Section 397 (2) Cr.P.C provisions of sub-section (2) Motor Vehicles Act, 1939 Section 482 Cr.P.C. or Sections 397 Cr.P.C. provisions contained in Section 14-A of the Amending Act, Section 14A.96. Turning to the provisions of Section 397 Cr.P.C., section 482 Cr.P.C. Section 20 of the 1989 Act Section 397 Cr.P.C. provisions of sub-section (2) of Section 14-A Section 193 Cr.P.C.116. provisions of section 438 Cr.P.C. Section (1) of Section 14A.10. Insofar as sub-section (3) of Section 14A A.P. ((1996) 7 SCC 626.)1. Rules Section 20 of the Amending Act and under Sections 4 and 5 Cr.P.C. Section 439 Cr.P.C Section 14 of the 1989 Act Section 14-A(3), Section 439 Cr.P.C. sub-section (3) of Section 14-A of the Amending Act, Scheduled Tribes (Prevention of Atrocities) Amendment Rules, 2016 amending the provisions Section 482 of the 1973 Code, Section 14A(3) of the Amending Act Both these provisions Section 397 Cr.P.C.29. provisions of the Amending Act and sections 14 and 14A 1986 Tamil Nadu Act Articles 226/227 of the Constitution or Section 482 Cr.P.C. Section 14A(3) of the Amending Act. section 439 of the Code of Criminal Procedure, section 439 of the Code of Criminal Procedure.101. Activities (Prevention) Act, 1967, Section 438 Cr.P.C. sub-section (2) of Section 397 sub-section (3) of Section 378 Cr.P.C., Section 439 Cr.P.C.100. Article 227 of the Constitution of India and under Section 482 Cr.P.C. provisions contained in sub-section (2) of Section 14A. Section 482 Cr.P.C.18. sub-section (3) of section 378 of the Code, sub-section (3) of Section 110-A Cr.P.C., renders sub section (2) provisions contained in Section 482 Cr.P.C. Section 482 of Cr.P.C., section 397/401 Cr.P.C. Section 5 Cr.P.C., provisions of the Scheduled Castes and the Scheduled Tribes (Amendment) Act, 2015 sections 439 and 482 Cr.P.C. Section 397 of the Code of Criminal Procedure section 14-A of amending Act Section 14 of the Amending Act. Section 482 Cr.P.C. or Articles 226/227 of the Constitution of India Section 319 Cr.P.C. Activities (Prevention) Act, 1987 Section 439 and 482 Cr.P.C. provisions of Section 439 of the Code sub-section (1) of Section 14A of the Amending Act. subsection (1) and/or sub-section (2) of Section 14A of the Amending Act Section 438 of the Code Section 439 of Cr.P.C. Section 14 by the Amending Act Section 124 of the Maharashtra Control of Crimes Act read with Section 439 of the Code provisions of law section 439 Cr.P.C. provisions of section 439 Cr.P.C. sub-section (2) of Section 14A of the Amending Act. Section 438 of the Code of Criminal Procedure, XVIII Rule 8(2)(h) of the Rules subsection (3) of section 378 of the Code of Criminal Procedure, 1973 (2 of 1974), provisions of Section 14A of the Amending Act. Insofar as Section 14 Section 397(2). Section 482 of the 1973 Code section 14-A of S.C./S.T. Act provisions of Section 397 Cr.P.C. section 397 Cr.P.C. or section 439 Cr.P.C. provisions of Section 482 Cr.P.C. Section 14-A of the Amending Act, Section 14-A(1) of the Amending Act, Section 482 Cr.P.C. and under Articles 226/227 of the Constitution of India, sub-section (2) of Section 397 of the 1973 Code provisions of Section 14A(3) of the Amending Act, the general provisions of Section 439 of Cr.P.C. Scheduled Tribes (Prevention of Atrocities) Act, 1989 provisions of Section 482 and 397 Cr.P.C. provisions of Section 439 of Cr.P.C., Section 374 of the Code. Right Section 193 Cr.P.C. Section 14A(2) of the Amending Act 180 days.11. Sub-section (4) provisions of Article 226/227 of the Constitution of India sub-section (3) of Section 14, 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