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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 253(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Nothing in this section shall be deemed to prevent a Magistrate from discharging the accused at any previous stage of the case, if, for reasons to be recorded by such Magistrate, he considers the charge to be groundless.