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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 417(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)if such an order of acquittal is passed in any case instituted upon complaint and the High Court on an application made to it by the complainant in this behalf, grant special leave to appeal from the order of acquittal, the complainant may present such an appeal to the High Court.