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 0] [Section 150] [Entire Act] State of Jharkhand - Subsection Section 150(i) in Criminal Court Rules of the High Court of Judicature at Patna (i)The record of any case in which any of the accused or parties proceeded against has not been apprehended.
