Dheeraj Wadhawan Applicant v. Central Bureau Of Investigation And Another, Bombay High Court, Judgment, Law, casemine.com

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Citation Codes

Equivalent Citations

citation codes

Case Number

Criminal Bail Application [Stamp] No. 1924 of 2020 and Criminal Bail Application [Stamp] No. 1925 of 2020

Disposition

dismissed

Judges

S. V. KOTWAL, J.

Acts

SECTION 11 ESSENTIAL COMMODITIES ACT
NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT
ESSENTIAL COMMODITIES ACT 1955
PREVENTION OF CORRUPTION ACT 1947
ARTICLE 21 CONSTITUTION OF INDIA
Section 173 Cr.P.C.).
Section 167 of Cr.P.C.
Section 173 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.)
sub-section (6) of section 173; (iv)
sub-section (5) of section 173:
Section 173(2) of Cr.P.C. 74.
sub-clauses (a) & (b) of Section 209 of Cr.P.C. 48.
2[sections 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB] or section 376E of the Penal Code, 1860 (45
Section 309 of Code of Criminal Procedure.
Section 173(5) of Cr.P.C.
Section 2(r) read with Section 173(2), (5) and (8) of Code of Criminal Procedure.
Section 309 of Cr.P.C.
Section 173(2) of Cr.P.C.
Section 167(2) Code of Criminal Procedure,
Section 167 of Cr.P.C. 50.
sub-section (2) of section 32 2.BA-ST-1924-1925-2020 173. 55. Sub-section (2) of Section 173
Section 120-B read with 420 of IPC and Sections 7, 12, 13(2) read with 13(1)(d) of the PC Act.
Section 167 Code of Criminal Procedure
sub-section (2) of Section 173 of Cr.P.C.
Section 207 of Cr.P.C.,
Section 167(2) of Cr.P.C.
Section 309 Code of Criminal Procedure,
Section 173(5) of Code of Criminal Procedure
Section 409 of I.P.C.
report. 58. Section 2(r) of Cr.P.C.
Section 167 of Cr.P.C. Since this Section
Section 173 of Cr.P.C.
Section 120-B read with Section 420 of Penal Code, 1860 and under Sections 7, 12, 13(2) read with 13(1)(d) of the Prevention of Corruption Act (for short, PC Act).
Section 173(2) as well as Section 173(5) of Cr.P.C.,
56. Sub-section (5) of Section 173
Section 173(2) read with Section 173(5) of Cr.P.C.
Section. Sub-section (2) of Section 167 Cr.P.C.
Section 173(5) of Cr.P.C. Sub-section (5) of Section 173 of Cr.P.C.
sub-section (2) of Section 173
Section 167 of Cr.P.C. 26.
Section 2(r) read with Section 173(2) of Cr.P.C.
sub-section (3) of section 161
Section 2(r) of Cr.P.C.
sub-section (2) of Section 167 of Cr.P.C. 47.
provisions of Section 2(r) read with Section 173(5) and (8) of Code of Criminal Procedure.
sub-clauses (a) to (g) of Section 173(2)(i) of Cr.P.C.
Section 161 of Cr.P.C.
57. Section 190 of Cr.P.C.
Section 167 of Cr.P.C. 86.
sub-section (2) of Section 167 of Cr.P.C.
Section 173(2) & (5) of Code of Criminal Procedure
sub-section (5) of Section 173 of Cr.P.C.
Section 2(r)

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Cites

Dheeraj Wadhawan Applicant v. Central Bureau Of Investigation And Another

Bombay High Court
Nov 4, 2020

Citation Codes

Equivalent Citations

citation codes

Case Number

Criminal Bail Application [Stamp] No. 1924 of 2020 and Criminal Bail Application [Stamp] No. 1925 of 2020

Disposition

dismissed

Judges

S. V. KOTWAL, J.

Acts

SECTION 11 ESSENTIAL COMMODITIES ACT
NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT
ESSENTIAL COMMODITIES ACT 1955
PREVENTION OF CORRUPTION ACT 1947
ARTICLE 21 CONSTITUTION OF INDIA
Section 173 Cr.P.C.).
Section 167 of Cr.P.C.
Section 173 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.)
sub-section (6) of section 173; (iv)
sub-section (5) of section 173:
Section 173(2) of Cr.P.C. 74.
sub-clauses (a) & (b) of Section 209 of Cr.P.C. 48.
2[sections 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB] or section 376E of the Penal Code, 1860 (45
Section 309 of Code of Criminal Procedure.
Section 173(5) of Cr.P.C.
Section 2(r) read with Section 173(2), (5) and (8) of Code of Criminal Procedure.
Section 309 of Cr.P.C.
Section 173(2) of Cr.P.C.
Section 167(2) Code of Criminal Procedure,
Section 167 of Cr.P.C. 50.
sub-section (2) of section 32 2.BA-ST-1924-1925-2020 173. 55. Sub-section (2) of Section 173
Section 120-B read with 420 of IPC and Sections 7, 12, 13(2) read with 13(1)(d) of the PC Act.
Section 167 Code of Criminal Procedure
sub-section (2) of Section 173 of Cr.P.C.
Section 207 of Cr.P.C.,
Section 167(2) of Cr.P.C.
Section 309 Code of Criminal Procedure,
Section 173(5) of Code of Criminal Procedure
Section 409 of I.P.C.
report. 58. Section 2(r) of Cr.P.C.
Section 167 of Cr.P.C. Since this Section
Section 173 of Cr.P.C.
Section 120-B read with Section 420 of Penal Code, 1860 and under Sections 7, 12, 13(2) read with 13(1)(d) of the Prevention of Corruption Act (for short, PC Act).
Section 173(2) as well as Section 173(5) of Cr.P.C.,
56. Sub-section (5) of Section 173
Section 173(2) read with Section 173(5) of Cr.P.C.
Section. Sub-section (2) of Section 167 Cr.P.C.
Section 173(5) of Cr.P.C. Sub-section (5) of Section 173 of Cr.P.C.
sub-section (2) of Section 173
Section 167 of Cr.P.C. 26.
Section 2(r) read with Section 173(2) of Cr.P.C.
sub-section (3) of section 161
Section 2(r) of Cr.P.C.
sub-section (2) of Section 167 of Cr.P.C. 47.
provisions of Section 2(r) read with Section 173(5) and (8) of Code of Criminal Procedure.
sub-clauses (a) to (g) of Section 173(2)(i) of Cr.P.C.
Section 161 of Cr.P.C.
57. Section 190 of Cr.P.C.
Section 167 of Cr.P.C. 86.
sub-section (2) of Section 167 of Cr.P.C.
Section 173(2) & (5) of Code of Criminal Procedure
sub-section (5) of Section 173 of Cr.P.C.
Section 2(r)

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