Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 309(2)] [Section 309] [Entire Act] Union of India - Subsection Section 309(2)(b) in The Code of Criminal Procedure, 1973 (b)the fact that the ple3ader of a party is engaged in another Court, shall not be a ground for adjournment;