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[Cites 0, Cited by 2] [Section 324] [Entire Act]

Union of India - Subsection

Section 324(2) in The Code of Criminal Procedure, 1973

(2)When any person is sent for trial to the Chief Judicial Magistrate or committed to the Court of Session under sub-section (1) any other person accused jointly with him in the same inquiry or trial shall be similarly sent or committed, unless the Magistrate discharges such other person under Section 239 or Section 245, as the case may be.