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[Cites 0, Cited by 127] [Section 244] [Entire Act]

Union of India - Subsection

Section 244(1) in The Code of Criminal Procedure, 1973

(1)When, in any warrant-case instituted otherwise than on a police report, the accused appears or is brought before a Magistrate, the Magistrate shall proceed to hear the prosecution and take all such evidence as may be produced in support of the prosecution.