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[Cites 0, Cited by 9] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(7) in The Code of Criminal Procedure, 1973

(7)Where any direction is made under sub-section (6) permitting the continuance of proceedings, the Sessions Judge may, on an application made to him by the aggrieved party, vacate such direction if he is satisfied that it was not based on any special reason or was perverse.