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 376 in Criminal Courts - Rules and Orders 376. The power of the Court to release on bail is not restricted to bailable cases. In this respect the attention of the Courts is invited to the provisions of Section 497 of the Code.
