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] [Entire Act]

State of Karnataka - Section

Section 16 in The High Court of Karnataka Rules, 1959

16. Where at a final disposal of a petition under clause (b) of sub-section (1) of section 491 of the Code of Criminal Procedure, the Court decides that the petition should be granted, the order shall state that the person or persons improperly detained shall be set at liberty or delivered to the persons entitled to their custody.