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[Cites 0, Cited by 2] [Section 309(2)] [Section 309] [Entire Act]

Union of India - Subsection

Section 309(2)(c) in The Code of Criminal Procedure, 1973

(c)where a witness is present in Court but a party or his pleader is not present or the party or his pleader though present in Court, is not ready to examine or cross-examine the witness, the Court may, if thinks fit, record the statement of the witness and pass such orders as it thinks fit dispensing with the examination-in-chief or cross-examination of the witness, as the case may be.]