Section 265D in The Code of Criminal Procedure, 1989 (1933 A. D.)
265D. Report of the mutually satisfactory disposition to be submitted before the Court.
- Where in a meeting under section 265-C, a satisfactory disposition of the case has been worked out, the court shall prepare a report of such disposition which shall be signed by the Presiding Officer of the court and all other persons who participated in the meeting and if no such disposition has been worked out, the court shall record such observation and proceed further in accordance with the provisions of the Code from the stage the application under sub-section (1) of section 265-B has been filed in such case.
