Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(5) in High Court of Madhya Pradesh Rules, 2008 (5)a miscellaneous criminal case under Section 378 of the Code of Criminal Procedure, 1973, after grant of leave to appeal by the Court;
