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] [Entire Act] State of Madhya Pradesh - Section Section 154 in Criminal Courts - Rules and Orders 154. Before a case is dismissed by reason of the absence of the complainant the presiding officer should consider not only whether such an order is legal but whether it is justified by the circumstances.
