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 19] [Section 321] [Entire Act] Union of India - Subsection Section 321(a) in The Code of Criminal Procedure, 1973 (a)if it is made before a charge has been framed, the accused shall be discharged in respect of such offence or offences;
