Wednesday, 22, Apr, 2026
 
 
 
Expand O P Jindal Global University
BARE ACTS

Category SideBar

BNSS Section 495 - Appeal from orders under section 491


All orders passed under section 491 shall be appealable,-

(i) in the case of an order made by a Magistrate, to the Sessions Judge;

(ii) in the case of an order made by a Court of Session, to the Court to which an appeal lies from an order made by such Court.

Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

Related judgement on BNSS Section 495 - Appeal from orders under section 491