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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96(a) in Criminal Courts - Rules and Orders

(a)the police report that the charge which they have investigated is not established by the evidence, and the accused (if in custody) has been released on his executing a bond with or without sureties (Section 169 of the Code);