Citation Codes Equivalent Citations citation codes Case Number Misc. Criminal Case No. 22615/2020 Disposition remanded Attorney(S) Shri. C.P. Singh, learned Panel Lawyer No. 1/State. Shri. Gaurav Mishra, learned No. 2/accused. Shri. H.K. Shukla, learned counsel for the applicant/complainant. Shri. N.K. Gupta, learned senior counsel assisted by Shri. Ravi Gupta as well as Shri. Vijay Dutt Sharma, Shri. Atul Gupta and Shri. Sameer Kumar Shrivastava, learned counsel as Amici Curiae. Judges HON'BLE SHRI JUSTICE ANAND PATHAK Acts SECTION 21 GENERAL CLAUSES ACT SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES AMENDMENT ACT 2015 SECTION 14 A SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT ARTICLE 17 CONSTITUTION OF INDIA DELHI RENT ACT Sub-section (2) of Section 14-A of the Atrocities Act Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) (PoA) act, 1989, Section 437 (3) of Cr.P.C., provision of Section 439 (2) of Cr.P.C. Section 14-A (2) of Atrocities Act. Although, provisions Section 439 Cr.P.C., provisions of Section 437 (3), 438 (2) and Section 439 (1) of Cr.P.C. Section 439(2) of Cr.P.C. provisions of Atrocities Act, 1989 Section 14-A of Atrocities Act before this Court. Insertion of Section 14-A of the Atrocities Act Section 20 of Atrocities Act Section 3/4 of POCSO Act Section 42-A of POCSO Act, the provisions of POCSO Act provision of Section 439 of Cr.P.C. etc.38. Section 2(1)(l) of POCSO Act Rule 3 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 (for short Atrocities Rules), Atrocities Act.43. Perusal of provisions of Section 42-A of the POCSO Act Section 14-A (2) of Atrocities Act. section 439 of Cr.P.C. Section 14-A, Section 15-A, Rights Section 2 (wa) of Cr.P.C. Section 18(1)(c)(2) of the Juvenile Justice (Protection & Care of Children) Act, 2015 referred Section 482 of Cr.P.C. Amendment Act, 2018 Sub-Section (3) of section 437, Section 439(2) of Cr.P.C.24. Section 14-A (2) of the Atrocities Act.49. Section 14-A of Atrocities Act Banking Companies Act Section 193 of Cr.P.C. Section 439 (2) of Code of Criminal Procedure Section 28. Section 28 discusses Designation of Special Courts. Similarly Section 31 deals with Application of Code of Criminal Procedure, 1973 Amendment Act of 2015 in Atrocities Act with insertion of Section 14-A(2), Principal Act of 1989 and thereafter Amendment Act of 2015 as well as Amendment Act Provision of Section 14-A, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 provisions of Section 438(2) and 439 (1) provisions of the POCSO Act, specially Section 33 to 38 of the POCSO Act, Section 14-A (2) of Atrocities Act. Bail in terms of Section 439 of Cr.P.C. Section 33 deals with Procedure and Powers of Special Court.39. Section 42-A Section 438 and Section 439 of Cr.P.C. Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 Section 438 (2) of Cr.P.C. Section 437(3), 438(2) and 439 (1) of Cr.P.C. subsection (3) of section 376 or section 376 AB or section 376 DA or section 376 DB of the Penal Code, 1860, Original provision in Atrocities act, 1989 contained the provision of Section 439 of Cr.P.C. Sections 19 and 39 of the Slum Clearance Act Amendment Act of 2005, Section 437(3) Rule of Law and Administration of Justice.71. Constitution Amendment Act, 2015 (Atrocities Act) Section 439 (1) of Cr.P.C. Amendment Act, 2015, sub-section (2) of section (1), the Central Government provisions of Article 17 of the Constitution Section 14-A(1)(2) of Atrocities Act, Section 378(3) of Cr.P.C. Section 14-A(2), Section 19 of the Slum Clearance Act Section 2 (bd) defines Exclusive Special Court and Section 2 (d) provisions of Atrocities Act including Section 14-A (2) of the Atrocities Act Act.47. Section 31 of the POCSO Act Act, the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), Section 161 and 164 of Cr.P.C. circumstances.66. Section 438 (2) of Cr.P.C. Section 439 of the Code.14. Generalisations Section 439 (2) Cr.P.C. sub-section (3) of section 376 or section 376 AB or section 376 DA or section 376 DB of the Penal Code, 1860.62. Section 15A of Atrocities Act Act of 1953, and Section 3 of the Displaced Persons Act 1951 Amendment Act, 2015, Section 14-A Section 14 and incorporation of Section 14-A and Section 15-A of Atrocities Act, 1989. Banking Companies Act, 1949 as amended by Act 52 of 1953, and the Displaced persons (Debts Adjustment) Act, 1951. Section 45A of the Banking Companies Act, provisions of the Slum Clearance Act Section 439 of Cr.P.C. Original statutory source of Section 439 Section 437 (3) Cr.P.C. Section 3(wa) and Section 372 of 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