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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of West Bengal - Subsection

Section 106(d) in Police Regulations, Calcutta, 1968

(d)Evidence as to habitual or casual association with known criminals and bad characters is most important, the inference being that the person who so associates is himself a bad character, and proof of association is necessary to justify more persons than persons than one being tried together under sub-section (5) of section 117 of the Code of Criminal Procedure, 1898.