Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Madhya Pradesh - Subsection

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

(c)the police report that the case is a true one, but that after doing all in their power they have been unable-
(i)to trace the offence to any particular person, or
(ii)to lay hands upon the person who is believed to be the guilty party (Section 173 of the Code).