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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Madhya Pradesh - Subsection

Section 135(2) in Criminal Courts - Rules and Orders

(2)The decision whether permission to compound should be given is one for the Magistrate and not for the police. The power to decide is given to the Magistrate alone, and the opinion of the police is not to be sought before arriving at a decision.Summary Trials