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[Cites 0, Cited by 0] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)If, upon taking all the evidence referred to in section 267, the Magistrate considers, for reasons to be recorded, that no case against the accused has been made out which, if unrebutted, would warrant his conviction, the Magistrate shall discharge him.