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[Cites 0, Cited by 0] [Section 134(3)] [Section 134] [Entire Act]

State of Rajasthan - Subsection

Section 134(3)(a) in The General Rules (Criminal), 1980

(a)When a sentence is reversed on appeal, the appellate court shall return the original warrant with a copy of its order to the Court by which the appellant was admitted to bail, with a direction to discharge him.