Section 251 in The Code of Criminal Procedure, 1989 (1933 A. D.)
251. [ Procedure in warrant-cases. [Section 251 substituted by Act XLII of 1956.]
- In the trial of warrant-cases by Magistrates, the Magistrate shall-(a)in any case instituted on a police report, follow the procedure specified in section 251-A ; and(b)in any other case, follow the procedure specified in the other provisions of this Chapter].
