Citation Codes Equivalent Citations citation codes Case Number Writ Petition No. 1215 & 20372 Of 2015 & Criminal Original Petition No. 7086 & 7153 Of 2015 Attorney(S) For the Petitioners S. Senthilnathan, Sathish Parasaran, S.P. Chockalingam, G. Karthikeyan, Advocates. For the Respondents R1 to R4, P.H. Aravindh Pandian, Additional Advocate General assisted by S.T.S. Murthi, Government Pleader, V.R. Kamalanathan, Addl. Govt. Pleader, V. Shanmugasundar, Government Advocate, Satish Parasaran, R14 & R2, Dr. V. Suresh, R5, R9 & R10, S.P. Chockalingam, R6, G. Karthikeyan, R7, C.D. Johnson, R8, K. Gangadaran, Advocates, S. Shanmugavelayutham, Public Prosecutor assisted by M. Maharaja, Additional Public Prosecutor, R5, J. Madanagopal Rao, Central Govt. Standing Counsel, R11 to R13 & R3, No Appearance. Judges Hon'ble Mr.Justice Sanjay Kishan Kaul, Chief Hon'ble Tmt.Justice Pushpa Sathyanarayana Acts provisions of the Indian Penal Code, i.e. Sections 292, 292-A, 295-A, 298, 499, 500, 501 and 502, as also the provisions of the Young Persons (Harmful Publications) Act, 1956 Article 21 of the Constitution of India.(E) BANNING OF BOOKS UNDER SECTIONS 95 AND 96, Cr.P.C.1) Uttar Pradesh SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 provisions of the Indian Penal Code, including Section 292, INDECENT REPRESENTATION OF WOMEN PROHIBITION ACT 1986 provisions of the Indian Penal Code. Section 153-A(1)(b) Sections 95 and 96 of the Code of Criminal Procedure. Section 295-A read with Section 298 of the Code. ARTICLE 226 CONSTITUTION OF INDIA Section 292 of the Indian Penal Code, Cr.P.C. in Section 199 Section 482, Cr.P.C., Section 500, I.P.C., Section 505(1)(b) 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