Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 227

 

227. Discharge.

If, upon consideration of the record of the case and the documents submitted herewith, 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.

 


 

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