Citation Codes Equivalent Citations citation codes Case Number CRLW/792/2024 Disposition dismissed Attorney(S) Judges Sameer Jain, J. Acts ARTICLE 226 CONSTITUTION OF INDIA HINDU MARRIAGE ACT Code of Criminal Procedure, 1973 Section 149 Section 68(2) of the Rajasthan Police Act, 2007, Article 226 of the Constitution and Section 528 of the BNSS 2023 (corresponding to Section 482 of the CrPC 1973), Sections 62 to 69 of the Rajasthan Police Act, 2007, Rajasthan Police Act, 2007, Article 144 to 25 act Sections 63 and 66 of the Rajasthan Police Act, 2007 Article 226 of the Constitution as well as Section 528 of the BNSS 2023 (corresponding to Section 482 of the CrPC 1973) Rajasthan Police Act, 2007 Section 29 Section 29 of the Rajasthan Police Act, 2007. sections 193, 196 and 228 of the Indian Penal Code, 1860 (Central Act No. 45 of 1869). Section 66 Code of Civil Procedure, 1908 (Central Act No.5 of 1908) Sections 149 and 150 of the Code of Criminal Procedure, 1973), Sections 29 of the Rajasthan Police Act, 2007, 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