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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 253] [Entire Act] State of Andhra Pradesh - Subsection Section 253(1) in Criminal Rules of Practice and Circular Orders, 1990 (1)Who are acquitted or discharged and released from custody or who having been arrested under Section 390 of the Code, are subsequently released ; and
