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 432(5)] [Section 432] [Entire Act] Union of India - Subsection Section 432(5)(b) in The Code of Criminal Procedure, 1973 (b)where such petition is made by any other person, it contains a declaration that the person sentenced is in jail.