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[Cites 0, Cited by 1107] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(2) in The Code of Criminal Procedure, 1973

(2)Nothing in this section shall be deemed to prevent a Magistrate from discharging the accused at any previous stage of the case if, for reasons to be recorded by such Magistrate, he considers the charge to be groundless.
WEST BENGAL.- After sub-section (2) of the Section 245 insert the following sub-section namely :-"(3) If the evidence referred to in Section 244 are not produced in support of the prosecution within four years from the date of appearance of the accused, the Magistrate shall discharge the accused unless the prosecution satisfies the Magistrate that upon the evidence already produced and for special reasons there is ground for presuming that it shall not be in the interest of justice to discharge the accused." [W.B. Act 24 of 1988, Section 2]