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Citedby 72 docs - [View All]
State Of Rajasthan vs Waman Narayan Gheeya And Ors. on 9 April, 2007
Manu Miya vs The Empress on 9 October, 1882
Rajesh Uttra Kumar vs State Of Chhattisgarh on 21 August, 2001
Yashinkhan Ahmedkhan And Ors. vs Hushanbhai Rajabbhai And Ors. on 11 August, 1977
Fakirbhai Chhaganlal vs Ranjit Ratilal And Anr. on 20 August, 1982

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[I.P.C.]
Central Government Act
Section 453 in The Indian Penal Code, 1860
453. Punishment for lurking house- trespass or house- breaking.-- Whoever commits lurking house- trespass or house- breaking, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine.