Citation Codes Neutral Citations 2022 DHC 4325 Equivalent Citations citation codes Case Number CRL.A.-173/2022 Disposition dismissed Attorney(S) Judges Siddharth Mridul Rajnish Bhatnagar, JJ. Acts Section 196, Cr.P.C. Section 37 of the NDPS Act Section 144, Cr.P.C. section 120B read with 124A, 302, 207, 353, 186, 212, 395, 427, 435, 436, 452, 454, 109, 114, 147, 148, 149, 153A, 34 IPC Section 21(4) of the National Investigation Agency Act, 2008 Unlawful Activities (Prevention) Act, 1967 Sections 13, 16, 17, 18 of the Unlawful Activities (Prevention) Act 1967 Section 34 of the Evidence Act section 15 UAPA section 15 of UAPA section 43D(5) of the UAPA Section 16, 17, 18 of the Unlawful Activities (Prevention) Act 1967 section 21(4) of the NIA Act Sec. 164 of CrPC Narcotic Drugs and Psychotropic Substances Act, 1985 Section 43D (5) UAPA Sec. 161 of CrPC Section 15 of the UAPA Art. 11(1) of the Universal Declaration of Human Rights UAPA Section 43 D (5) Section 164 Cr.P.C. Section 153A Section 43-D(5) of the Unlawful Activities Prevention Act, 1967 section 173 of the Code section 437 of the Criminal Procedure Code Section 43D(5) of UAPA Sections 3 and 4 of the Prevention of Damage to Public Property Act (PDPP) Act, 1984 section 161 as well as 164 of the Criminal Procedure Code Section 109 Section 124A Section 18 UAPA Chapters IV and VI section 43D (5) of the Act Article 370 of the Constitution of India section 18 of UAPA Section 120B Sections 25/27 Arms Act, 1959 Section 161 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