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[Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 167(2)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)the Magistrate may authorise detention of the accused person, otherwise than in custody of the police, beyond the period of fifteen days if he is satisfied that adequate grounds exit for doing so, but no Magistrate shall authorise that detention of the accused person in custody under this section for a total period exceeding sixty days and on the expiry of the said period of sixty days the accused person shall be released on bail if he is prepared to and does furnish bail, and every person released on bail under this section shall be deemed to be so released under tile provisions of Chapter XXXIX for the purpose of that Chapter ;