Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 449

 

449. Appeal from orders under section 446.

All orders passed under section 446 shall be appealable, -

(i) In the case of an order made by a Magistrate, to the Sessions Judge;

(ii) In the case of an order made by a Court of Sessions, to the court to which an appeal lies from an order made by such court.

 

 

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