342. Notice where Property is returned to person not party to original proceeding.
- The Notice of appeal or other proceeding shall be given to the person in whose favour the Court below has made an order under Section 250 or 451 of the Criminal Procedure Code, 1973:Provided that no case, in which the accused is in jail shall be considered to be unready and kept back merely because the complainant or the person in whose favour the order has been passed is not served.
