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[Cites 0, Cited by 470] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(1) in The Code of Criminal Procedure, 1973

(1)If, upon taking all the evidence referred to in Section 244, the Magistrate considers, for reasons to be recorded, that no case against the accused has been made out which, if unrebutted, would warrant his conviction, the Magistrate shall discharge him.