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Citedby 14 docs - [View All]
Anthony D'Souza vs Radhabai Brij Ratan Mohatta ... on 8 November, 1983
Radheshyam vs State Of M.P. And Ors. on 31 July, 2000
Sama Ram vs State Of Rajasthan And Anr. on 24 January, 2002
+ Wp (C) 1447/2012, Cm ... vs State & Ors on 27 September, 2012
All India Democratic Women'S ... vs State And Others on 30 September, 1997

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[Section 301] [Complete Act]
Central Government Act
Section 301(2) in The Code Of Criminal Procedure, 1973
(2) If in any such case, any private person instructs a pleader to prosecute any person in any Court, the Public Prosecutor or Assistant Public Prosecutor in charge of the case shall conduct the prosecution, and the pleader so instructed shall act therein under the directions of the Public Prosecutor or Assistant Public Prosecutor, and may, with the permission of the Court, submit written arguments after the evidence is closed in the case.