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State of Jammu-Kashmir - Section

Section 268 in The Code of Criminal Procedure, 1989 (1933 A. D.)

268. Discharge.

- If upon consideration of the record of the case and the documents submitted therewith, and after hearing the submissions of the accused and the prosecution in this behalf, the Judge considers that there is no sufficient ground for proceeding against the accused, he shall discharge the accused and record his reasons for so doing.