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 502] [Entire Act] State of Jammu-Kashmir - Subsection Section 502(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)On such application being made, the Magistrate shall issue his warrant of arrest directing that the person so released be brought before him.
