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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in Criminal Rules of Practice and Circular Orders, 1990

(4)Urgent bail applications presented out of Court hours may be disposed of at the residence of the Magistrate but no order shall be passed in the case of Non-Bailable Offences without notice to the prosecution.