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State of Jammu-Kashmir - Section

Section 248 in The Code of Criminal Procedure, 1989 (1933 A. D.)

248. Withdrawal of complaint.

- If a complainant at any time before a final order is passed, in any case under this Chapter, satisfies the Magistrate that there are sufficient grounds for permitting him to withdraw his complaint, the Magistrate may permit him to withdraw the same, and shall thereupon acquit the accused.