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 2] [Section 265B] [Entire Act] Union of India - Subsection Section 265B(1) in The Code of Criminal Procedure, 1973 (1)A person accused of . an offence may file application for plea bargaining in the Court in which such offence is pending for trial.
