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 160] [Entire Act] State of Andhra Pradesh - Subsection Section 160(i) in Criminal Rules of Practice and Circular Orders, 1990 (i)Where a judgment of acquittal or release is passed or upheld and the accused or any of them is in custody.
