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 485A] [Entire Act] State of Jammu-Kashmir - Subsection Section 485A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)In every such case the Court shall follow, as nearly as may be practicable, the procedure prescribed for summary trials in which an appeal lies].
