Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 174(3)] [Section 174] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 174(3)(ii) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(ii)the case relates to the death of woman within seven years of her marriage in any circumstances raising a reasonable suspicion that some other person committed an offence in relation to such woman ; or