Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 137] [Entire Act]

State of Karnataka - Subsection

Section 137(2) in Karnataka Education Act, 1983

(2)All offences punishable under sections 115 to 122 (both inclusive) shall,-
(a)be investigated by an officer of and above the rank of Inspector of Police; and
(b)be cognizable and non-bailable:
Provided that where the accused is a woman, she shall be released on bail on her offering a personal bond for her appearance during the stage of investigation or trial.