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Citedby 86 docs - [View All]
Abdul Salam Yusufbhai Shaikh vs State Of Gujarat on 8 May, 2003
Dinesh Dhimetray Mehta vs State Of Gujarat on 27 September, 2002
The State Of West Bengal And Ors. vs Babu Chakraborty on 2 September, 2004
Raju Mistri @ Riyazuddin vs State Of Bihar on 25 April, 2013
Mohomed Hussain Farah vs Union Of India (Uoi) And Anr. on 21 August, 1996

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[Section 42] [Complete Act]
Central Government Act
Section 42(1) in The Code Of Criminal Procedure, 1973
(1) When any person who, in the presence of a police officer, has committed or has been accused of committing a non- cognizable offence refuses, on demand of such officer, to give his name and residence or gives a name or residence which such officer has reason to believe to be false, he may be arrested by such officer in order that his name or residence may be ascertained.