Section 526(1)(e) in The Code of Criminal Procedure, 1989 (1933 A. D.)

[Cites 0, Cited by 0] [Section 526(1)] [Section 526] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 526(1)(e) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(e)that such an order is expedient for the ends of justice, or is required by any provision of this Code, it may order-

(i)that any offence be inquired into or tried by any Court not empowered under sections 177 to 184 (both inclusive), but in other respects competent to inquire into or try such offence ;

(ii)that any particular case or appeal, or class of cases or appeals, be transferred from a Criminal Court subordinate to its authority to any other such Criminal Court of equal or superior jurisdiction ;

(iii)that any particular case or appeal be transferred to and tried before itself ; or

(iv)that an accused person be committed for trial to itself or to a Court of Session.

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State of Jammu-Kashmir - Subsection

Section 526(1)(e) in The Code of Criminal Procedure, 1989 (1933 A. D.)