Section 299 in Bharatiya Nagarik Suraksha Sanhita, 2023
299. Statements of accused not to be used.
Notwithstanding anything contained in any law for the time being in force, the statements or facts stated by an accused in an application for plea bargaining filed under section 290 shall not be used for any other purpose except for the purpose of this Chapter.[Similar to Section 265K from Old CrPC-Also Refer]
