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

संक्षिप्त विचारण की प्रक्रिया, CrPC, Section 262 ( CrPC Section 262. Procedure for summary trials )


 

संक्षिप्त विचारण की प्रक्रिया-(1) इस अध्याय के अधीन विचारणों में इसके पश्चात् इसमें जैसा वर्णित है उसके सिवाय, इस संहिता में समन-मामलों के विचारण के लिए विनिर्दिष्ट प्रक्रिया का अनुसरण किया जाएगा ।

(2) तीन मास से अधिक की अवधि के लिए कारावास का कोई दंडादेश इस अध्याय के अधीन किसी दोषसिद्धि के मामले में न  दिया जाएगा ।

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!

 
 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter