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 Jammu-Kashmir - Section

Section 265I in The Code of Criminal Procedure, 1989 (1933 A. D.)

265I. Powers of the court in plea-bargaining.

- A court shall have, for the purpose of discharging its functions under this chapter, all the powers vested in respect of bail, trial of offences and other matter relating to the disposal of a case in such court, under this Code.