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[Cites 0, Cited by 71] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(2) in The Code of Criminal Procedure, 1973

(2)If the accused in any such case is not represented by a pleader, or if the Judge or Magistrate considers his personal attendance necessary, he may, if he thinks fit and for reasons to be recorded by him, either adjourn such inquiry or trial, or order that the case of such accused be taken up or tried separately.
GUJARAT.- In the principal Act, to Section 317, the following Explanation shall be added, namely :-"Explanation.- For the purpose of this Section "Personal attendance of the accused" shall include his attendance through the medium of Electronic Video Linkage as provided in Section 273." [Gujarat Act No. 31 of 2017, section 317]