Citation Codes Equivalent Citations citation codes Case Number Writ Petition Nos. 17667, 17668, 18301 & 18305 of 2019 Attorney(S) For the Petitioner: N. Ashwani Kumar, Advocate. For the Respondent: GP for Home AP. Judges HON'BLE SRI. JUSTICE U.DURGA PRASAD RAO Acts Sections 323, 506 r/w 34 IPC and Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. Section 2(c) of the U.P. Gangsters and Antisocial Activities Prevention Act, 1986 section 3, clause 12, of the AP Towns Nuisances Act, 18894Persons Section 307, 342, 364-A, 324, 506 r/w 34 IPC of Nallapadu Section 3(35) of the A.P. General Clauses Act, 1891, provisions of Order 601 of the A.P. Police Manual Section 13 of the U.P. General Clauses Act, 1904. Sections 342, 364-A, 324 & 506 r/w 34 IPC, REPRESENTATION OF THE PEOPLE ACT 1951 Land Grabbers Act, 1986 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