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

State of Jammu-Kashmir - Subsection

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

(a)the report has been forwarded by the officer incharge of the police station under section 173 alleging therein that an offence appears to have been committed by him other than an offence for which the punishment of death or of imprisonment for life or of imprisonment for a term exceeding seven years has been provided under the law for the time being in force ; or