वैयक्तिक हाजिरी से अभिमुक्ति देने की शक्ति, CrPC, Section 115 ( CrPC Section 115. Power to dispense with personal attendance )

CrPC Section 115. Power to dispense with personal attendance ( English )

वैयक्तिक हाजिरी से अभिमुक्ति देने की शक्ति-यदि मजिस्ट्रेट को पर्याप्त कारण दिखाई देता है तो वह ऐसे किसी व्यक्ति को, जिससे इस बात का कारण दर्शित करने की अपेक्षा की गई है कि उसे परिशांति कायम रखने या सदाचार के लिए बंधपत्र निष्पादित करने के लिए आदेश क्यों न दिया जाए, वैयक्तिक हाजिरी से अभिमुक्ति दे सकता है और प्लीडर द्वारा हाजिर होने की अनुज्ञा दे सकता है ।

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

वैयक्तिक हाजिरी से अभिमुक्ति देने की शक्ति, CrPC, Section 115 ( CrPC Section 115. Power to dispense with personal attendance )

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

वैयक्तिक&nbsp;हाजिरी&nbsp;से&nbsp;अभिमुक्ति&nbsp;देने&nbsp;की&nbsp;शक्ति, CrPC, Section 115 ( CrPC Section 115. Power to dispense with personal attendance )

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

वैयक्तिक हाजिरी से अभिमुक्ति देने की शक्ति, CrPC, Section 115 ( CrPC Section 115. Power to dispense with personal attendance )