Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
Rajendra Singh vs Administration on 8 February, 2001
Natturasu And Ors. vs The State on 8 January, 1998

User Queries
[Section 319] [Complete Act]
Central Government Act
Section 319(3) in The Code Of Criminal Procedure, 1973
(3) Any person attending the Court, although not under arrest or upon a summons, may be detained by such Court for the purpose of the inquiry into, or trial of, the offence which he appears to have committed.