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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(b) in Criminal Rules of Practice and Circular Orders, 1990

(b)Where bail application is pending for the release of the accused and on being informed so by the Police Officer, the Magistrate shall as far as possible fix a date earlier to the date of arguments on the bail application and hold the identification parade.]