AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Code of Criminal Procedure Act, 1973

227.Discharge.-

If, upon consideration of the record of the case and the documents submitted therewith, and after hearing the submissions of the accused and the prosecution in this behalf, the Judge considers that there is not sufficient ground for proceeding against the accused, he shall discharge the accused and record his reasons for so doing.



Code of Criminal Procedure Act, 1973 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys