Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 18 in Police Regulations, Calcutta, 1968

18. Withdrawal of prosecution by Public Prosecutors. - A Public Prosecutor appointed for the conduct of a Police case may consult the Deputy Commissioner before exercising the power conferred upon him by section 494 of the Code of Criminal Procedure, 1898, to withdraw from the prosecution.