Section 407(1)(c) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 42] [Section 407(1)] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(1)(c) in The Code of Criminal Procedure, 1973

(c)that an order under this section is required by any provision of this Code, or will tend to the general convenience of the parties or witnesses, or is expedient for the ends of justice, it may order -

(i)that any offence be inquired into or tried by any Court not qualified under Sections 177 to 185 (both inclusive), but in other respects competent to inquire into or try such offence;

(ii)that any particular case or appeal, or class of cases or appeals, be transferred from a Criminal Court subordinate to its authority to any other such Criminal Court of equal or superior jurisdiction;

(iii)that any particular case be committed for trial to a Court of Session; or

(iv)that any particular case or appeal be transferred to and tried before itself.

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Union of India - Subsection

Section 407(1)(c) in The Code of Criminal Procedure, 1973