Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 175] [Entire Act] Union of India - Subsection Section 175(2) in The Code of Criminal Procedure, 1973 (2)If the facts do not disclose a cognisable offence to which section 170 applies, such persons shall not be required by the police officer to attend a Magistrate's Court.
