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 265B] [Entire Act] Union of India - Subsection Section 265B(1) in The Criminal Law (Amendment) Act, 2005 (1)A person accused of an offence may file an application for plea bargaining in the Court in which such offence is pending for trial.
