Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 195] [Entire Act]

Union of India - Subsection

Section 195(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)If the facts do not disclose a cognizable offence to which section 190 applies, such persons shall not be required by the police officer to attend a Magistrate's Court.[Similar to Section 175 from Old CrPC-Also Refer]