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[Cites 0, Cited by 0] [Section 265E(1)] [Section 265E] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 265E(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)After hearing the parties under clause (a), if the court is of the view that section 562 or the provisions of the Jammu and Kashmir Probation of Offenders Act, 1966 or the Jammu and Kashmir Juvenile Justice Act, 1997 or any other law for the time being in force are attracted in the case of the accused may release the accused on probation or provide the benefit of any such law, as the case may be.