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[Cites 0, Cited by 0] [Section 575(26)] [Section 575] [Entire Act]

State of Madhya Pradesh - Subsection

Section 575(26)(b) in Criminal Courts - Rules and Orders

(b)one or more of several accused have absconded and the evidence that there is no prospect of immediately arresting the absconders cannot be obtained without inconveniently delaying the trial of the accused present in Court.